- (1.) This writ petition, which arises out of an objection under section 9A(2) of the U.P. Consolidation of Holdings Act (in short, the Act), seeks a writ of certiorari quashing the judgement and order dated 20.6.2006 passed by the Dy. Director of Consolidation, Faizabad (for short, DDC).
(2.) The dispute in the writ petition pertains to khata no. 11 of village Gangasagar, pargana Birhar, tehsil Alapur, district Ambedkar Nagar, which was recorded in the name of Man Bahal, father of respondent nos. 1 to 4, Rampati and Jagannath, sons of Ram Bharose, in the basic year.
(3.) The following pedigree is admitted between the parties: Thakurdeen | | Dwarika Manbahal Badri Ram Swaroop Bhullan | | | | | | | | (DIL) =widow 1. Janardan | = widow Smt. Smt. Mona 2.Ghanshayam | Raghuvanshi (DIL) | (DIL) | --------------------------------------------------------------------------------- | | | I Jagdish 2. Devi Prasad 3. Hausila 4. Onkar Nath;