Khem Karan, J. - (1.) The Petitioners are challenging the order dated 8.7.81 (Annexure-3) passed by the Deputy Director of Consolidation in revision under section 48 of U.P.C.H Act, by which he upheld the contention of the revisionist, Garibey.
(2.) According to the admitted pedigree, Late Sri Badli, was the common ancestor of the petitioner No. 1, mother of petitioner No. 2, and opposite parties No. 4 to 8. The petitioners represent branch of Govind, opposite-parties No. 4 to 7 the branch of Dwarika and opposite-party No. 8 that of Lakedi, 3rd son of Badli.
(3.) The dispute relates to the land of Khata Nos. 7, 31 and 87. In the basic year, the land of Khata No. 7 was recorded in the names of petitioner No. 2 and opposite-party No. 9, a transferee from Smt. Sirtazi. The land of Khata No. 31 was recorded in the name of petitioner No. 1 and the land of Khata No. 87, in the name of petitioner No. 2. On the commencement of the consolidation, Dwarika, (Predecessor-in-interest of opposite-parties 4 to 7) and Garibey opposite-party No. 8 filed claims, saying that since the land in question was ancestral one, therefore, they were co-tenants and they should be so recognized.;