- (1.) Plot Nos. 346/2, 345, 344, 343, 346/1 and 340 situate in village Chausana, Jadeed, Pargana Bidauli, Tehsil Kairana, District Muzaffar Nagar are the disputed property in the present writ petition which is directed against the orders dated 16th of December, 2009 passed by the Deputy Director of Consolidation, Muzaffarnagar in two connected revision Nos. 610 and 613, which were preferred against the orders dated 8.1.2008 and two orders dated 8th of June, 2009 passed by the Settlement Officer of Consolidation and partly against the order dated 4th of October, 1988 passed by the Consolidation Officer.
(2.) The background facts may be noticed in brief.
(3.) The aforestated plots were recorded in the name of Fazar Ali, the father of the Respondent Nos. 4, 5 and 6 herein. The Petitioners namely Panna, Gatti, Kantoo and Antoo sons of Munshi, Janeshwar and Teloo sons of phoola filed objections claiming to be Bhumidhars on the basis of long possession, under Section 9-A(2) of the Uttar Pradesh Consolidation of Holdings Act in respect of the aforestated plots. The Petitioners are sons of Panna, Meghpal, Gatti, Munshi, Janeshwar etc.. A number of objections were filed by the Petitioners almost on identical pleas. In reply, the father of the contesting Respondents herein prayed that the names of Panna and Ors. be deleted from these plots as none of them has any thing to do with the plots in question. Fazar Ali claimed himself as Bhumidhar.;