Krishna Murari, J. - (1.) By means of this writ petition, filed under Article 226 of the Constitution of India, the petitioner has challenged the order dated 16.8.1977 passed by Deputy Director of Consolidation on the review application filed by the respondent No. 2.
(2.) I have heard Sri Radhey Shyam, learned Counsel for the petitioner. No one has appeared on behalf of the contesting respondent No. 2, though the case has been taken up in the revised list.
(3.) The dispute relates to Khata No. 20 which was recorded in the name of one Sri Shiv Prasad Bharti who transferred the part of the property by means of a registered sale deed in favour of one Baba Bhola Nath, Temple through its manager Birbal Pandey, the petitioner. Sri Shiv Prasad Bharti died issueless. During consolidation proceedings the petitioner filed objection under section 9 of the U.P. Consolidation of Holdings Act (hereinafter referred to as 'the Act'), claiming rights on the basis survivors hip as co-tenure holder. Certain objections were also filed by some other persons claiming to be co-Muntazimkar of the Deity alongwith Sri Birbal Pandey. However, since the said dispute is not in issue in the present writ petition, as such it is not necessary to go into the details of the same.;