ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Raj Kumar, learned counsel for the petitioners and Sri Manoj Kumar Yadav, who appears for the Gaon Sabha.
(2.) THIS writ petition arises out of an objection under section 9A(2) and is directed against the order dated 28.2.2014 passed by the respondent no. 1 in Revision No. 453/224, Gram Sabha Vs. Ram Roop and others, and connected revision nos. 457/234, Ram Roop and others Vs. Gaon Sabha.
(3.) RELEVANT facts briefly stated are that the dispute in the writ petition pertains to plot no. 460/1 having an area of 3.46 hectares. This land was recorded as Bhita in the basic year. During partal, the petitioners or their ancestors were reported to be in possession over this land. An objection under section 9 was filed by the petitioners on the ground that the petitioners were the grove holders of the plot in question. They had planted trees over it after obtaining permission from the Zamindar. The land has wrongly been entered as Bhita and that the petitioners were liable to be recorded as the grove holders -Bhumidhar thereof.;