ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri C.K. Rai, learned counsel for the petitioners in these connected petitions, Sri B.D. Mandhyan, learned Senior Counsel, assisted by Sri Om Prakash Lohia, who appears for contesting respondents as also the learned Standing Counsel who appears for the State -respondents.
(2.) THE writ petitions are directed against the order dated 7.8.1989 passed by the Assistant Director of Consolidation (for short, Assistant Director of Consolidation) which has been passed in revision no. 383/23: Laldhar and five others Vs. Ram Bilas and another. By the same order connected revision no. 384/24: Laldhar and five others Vs. Dukhit and others, has also been decided. Hence two separate petitions.
(3.) THE dispute in the first writ petition is with regard to plots of khata nos. 22, 23 and 145 and in the second writ petition regarding plots of khata nos. 192 and 89, situate in village Kodar, Post Office Manjha Narain, District Deoria, which in the basic year record were entered in the name of the petitioners, namely, Ram Bilas and Kedar, sons of Ram Lochan. An objection under section 9A(2) of the U.P. Consolidation of Holdings Act (for short, the Act) was filed on behalf of respondent nos. 2 to 7, who are descendants of Gokul claiming co -tenancy in the khatas in dispute to the extent of l/3rd. The following pedigree was set up by the objectors:;