- (1.) Heard Sri P.K. Mishra, learned Counsel for the Petitioners and Sri A.P. Tiwari, learned Counsel for the contesting Respondents 4 to 11.
(2.) This is a dispute relating to an alleged wrong description and projection of plots No. 204/1, 204/2, 209, 207 & 206 of village Ranipur, Tehsil Sahjanwa, District Gorakhpur.
(3.) The Petitioners claim themselves to be the recorded tenure holders of plots No. 250, 251 & 252. These plots were allotted to the Petitioners during consolidation operations and the village was denotified on completion of such proceedings under Section 52(1) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as 'the UPCH Act') on 31st January, 2008.;