J.J.MUNIR,J. - (1.) This writ petition arises from proceedings commenced on objections brought under Section 12 of the U.P. Consolidation of Holdings Act, 1953 (for short, ''the Act'). These objections, one filed by the petitioners and other by the second respondent, were determined variously by the Consolidation Authorities in the first instance, in appeal and in revision. The petitioners, who had succeeded in their claim to be mutated over the land in dispute, in place of the original chak holder, Smt. Dauli @ Daulati before the Consolidation Officer and the Settlement Officer of Consolidation, lost in revision before the Deputy Director of Consolidation, who found in favour of the second respondent, Chandrawali. That is what has brought the petitioners to this Court, assailing the order of the Deputy Director of Consolidation dated 12.12.1988, under Article 226 of the Constitution.
(2.) The facts giving rise to the dispute that have led to this writ petition, besides the course of proceedings before the Authorities below, require elucidation.
(3.) The property in dispute, of which details shall be given hereinafter, is a moiety of 1/3rd of the tenure of one Sudipal. Sudipal had three sons, who in turn had one son each. Of them, Mahadeo, who represents the branch of Hublal, died intestate leaving his widow, Smt. Dauli @ Daulati and two daughters, Smt. Pyari w/o Gulab and Smt. Dudha Devi w/o Chandrawali. As indicated above, Chandrawali is the second respondent to this writ petition. The following pedigree would facilitate understanding about the succession of tenure from Sudipal:;