Krishna Murari, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for quashing of the order dated 30.4.1976, passed by the Deputy Director of Consolidation, Basti and to modify the order of the Assistant Settlement Officer, Consolidation to the extent that share of the petitioner may be declared 1/3rd in the property in dispute.
(2.) I have heard Sri Manish Kumar Srivastava, learned counsel for the petitioner and Sri S. L. Yadav, learned counsel for the contesting respondents.
(3.) The dispute relates to khata Nos. 35, 83, 85, 30, 89 and 59 of village Khojaon and khata Nos. 9, 10 and 65 of village Ram Deia.;