- (1.) Heard Sri AK Sachan, learned counsel for the petitioner.
(2.) This writ petition arises out of an objection under section 9-A(2) filed by Mushe and others,
(3.) The dispute in the writ petition pertains to land of Khata No. 104 which was recorded in the name of Smt. Saremwati, w/o Sri Kashi Ram, Mushe, son of Solu, and Horam, son of Kale in the basic year. Three sets of objections were filed under section 9-A (2). Of the three objections, the writ petition pertains to the objection filed by Mushe claiming on the basis of the sale deed dated 11.12.1964 wherein Chandru had sold his 1/4th share in favour of Horam, son of Kale and Mushe, son of Solu.;