Yatindra Singh, J. - (1.) This writ petition is against the order, dated 31-12-2001 allowing the two revisions in proceedings against the orders passed in chapter II (title proceeding) of U.P. Consolidation of Holdings Act, 1953 (the Act).
(2.) The admitted pedigree between the parties is as follows :
(3.) Chand, Latif and Ramjani inherited property of Husain Baksh. There was partition among them. The share of Chand was separated from his two other brothers. Latif and Ramjani continued to be joint owners. The properly in dispute is the joint property of Latif and Ramjani and the dispute between the parties is about their share.;