- (1.) Heard Sri Rajeev Mishra, for the petitioners and Sri Kunal Ravi Singh, for the respondents.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 18.11.1977, passed in Revision Nos. 187 to 195, Ropan Vs. Jhillu and Revision Nos. 201 and 210, Shivadhar vs. Ropan, in title proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute relates to the land of khata Nos. 26 and 28, of village Ahiyai, pargana Daulatabad, district Azamgarh. In basic consolidation year, disputed khatas were recorded in the names of Ropan (respondent-2), Jhillu and Smt. Sahdei (now represented by the petitioners). Ropan filed an objection claiming his 5/6 share and share of the petitioners to be 1/6 and the petitioners filed an objection claiming their 1/2 share in the khatas in dispute. Other objections jointly decided, need not be noted as the orders of consolidation authorities in respect of other objections have not been challenged and have become final. The Consolidation Officer, by his order dated 18.07.1967, gave those plots, which were of the share of Tihuli, exclusively to Jhillu and in remaining land of both khatas, share of Jhillu and Ropan were held as 1/2 each.;