S.K. Singh, J. - (1.) Challenge in this petition is the judgment of Assistant Director of Consolidation/respondent No. 1, dated 19.8.1989 (Annexure 3 to the writ petition).
(2.) Sir R.C. Singh, learned Counsel for the petitioner and P.K Misra, learned Counsel for the respondents have been heard.
(3.) In the basic year records, name of the petitioner and Bhagwan, father of respondents No. 2 to 4 was recorded and objection was filed on behalf of respondents No. 2 to 4 for expunction of entry in the name of petitioner on the ground that the petitioner is not daughter of Jhauli and otherwise also, Jhauli referred above has executed a Will on 8.10.65 in their favour. In view of the aforesaid claim of the respondents, questions crept before the Consolidation Officer.;