R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ order or direction in the nature of certiorari quashing the judgments and orders dated 23.5.1985 and 8.5.1984 passed by the respondents No.l and 2 respectively.
(3.) The relevant facts giving rise to the present petition, in brief, are that the dispute relates to khata No. 112 of village Beela Dakshin, Pargana Mahoba, District Hamirpur, for short 'the land in dispute'. In the basic year the land in dispute was recorded in the name of petitioner Rameshwar Singh. After enforcement of the U.P. Consolidation of Holdings Act, for short 'the Act', on receipt of CH Form No. 5, respondents No.3 and 4 filed an objection under section 9 of the Act, claiming 2/3rd share in the land in dispute on the basis of the following pedigree:- ...[VERNACULAR TEXT OMITTED]...;