- (1.) Heard Sri RC Pal, learned counsel for the petitioner and Sri SR Tiwari, who appears for the contesting respondents.
(2.) The petitioner has filed this writ petition seeking writ of certiorari for quashing the judgement and order dated 8.4.1986 passed by the Deputy Director of Consolidation, Jaunpur (the DDC) in Revision Nos. 54/556 & 55/557 dated 8.4.1986.
(3.) The facts of the case briefly states are as follows: The writ petition arises out of an objection under section 9 A(2) of UP Consolidation of Holdings Act filed by the contesting respondent. The dispute between the parties pertains to land of Khata No. 64 and 68 which were recorded in the name of the Kunj Behari and Ram Khelawan in the basic year. Prior to start of consolidation operations, Kunj Behari and Ram Khelawan, who were recorded tenure holders, executed a sale deed of their share in the disputed khatas on 16.1.1965 in favour of Samarjeet and Laljeet. Another sale deed was executed by Bhagwat of his 1/8 share in favour of Samarjeet and Laljeet on 18.6.1967. The village was brought under consolidation operations by a notification under section 4 of the Act on 20.3.1972.;