- (1.) HEARD Shri V.K. Singh, learned counsel for the petitioner and Shri Vashishtha Tiwari, who appears for the respondents 4 to 7.
(2.) THIS writ petition arises out of proceedings under Section 9 -A(2) of the U.P. Consolidation of Holdings Act.
(3.) IN the basic year, khata no. 272 was recorded in the name of Shiv Nandan son of Ram Lakhan and Satya Narain son of Indrajeet, khata no. 24 was recorded in the name of Kishun and Shiv Nandan sons of Ram Lakhan and Satya Narain son of Indrajeet. The objections were filed by the petitioner claiming one half share in the aforementioned khatas, namely, khata nos. 272, 24 and 136 on the ground that the property was ancestral and was the acquisition of Mohar who had two sons Kishun and Ram Lakhan. Petitioner is daughters' son of Kishun while the respondents belong to the branch of Ram Lakhan. Hence the claim to the half share of Kishun in the ancestral property.;