- (1.) Heard Sri A.A. Khan, learned counsel for the petitioners and Sri O.P. Pandey, learned counsel for the respondents.
(2.) The writ petition arises out of an objection under section 9A-2 of the U.P. Consolidation of Holdings Act filed by the contesting respondents seeking co-tenancy to the extent of 1/3 in the land in question, which in the basic year record, was recorded in the names of petitioner no. 1, Chhotu and the father of petitioners 2 to 4, namely, Jhagaru, sons of Gajadhar.
(3.) The claim of the objector was that he was also the son of Gajadhar and hence the claim of co-tenancy to the extent of 1/3rd.;