Prakash Krishna, J. - (1.) THE present writ petition arises out of proceedings under the U.P Consolidation of Holdings Act.
(2.) PLOT No. 10 area 26 acres of Khata No. 22 -Ka situate in Village Pandeypur, Pargana Athagawan District Varanasi is the subject matter of the present writ petition which was recorded in the basic year in the name of petitioner No. 1, as Sirdar. Two sets of objection under section 9(2) of the aforesaid Act were filed but the present writ petition is mainly concerned with the objection filed by the Gaon Sabha. The Gaon Sabha filed objection for expunging the name of the petitioners and recording the disputed plot in its name on the allegations that the land in dispute is Pokhari used for public purposes. Consequently, it is Gaon Sabha property with which the petitioners have no concerned.
(3.) THE Assistant Consolidation Officer made a spot inspection who reported that the plot in dispute is low lying land of about 2 -1/2 ft. and Singhara crop was sown therein.;