Anjani Kumar Mishra, J. - (1.) HEARD Sri Abhishek Kumar, learned Counsel for the petitioners and learned Standing Counsel for the State -respondents. The writ petition arises out of an objection under section 9A -2 of the Consolidation of Holdings Act filed by the contesting respondents and is directed against the orders dated 1.1.2014 and 6.9.2011 passed by the respondents 1 and 2 respectively.
(2.) THE writ petition pertains to land of Khata Nos. 269 and 270, which was admittedly the land of one Budhasen son of Angan Lal and involves a dispute of his succession. The objection under section 9A -2 was filed by the predecessor in interest of the respondents, namely, Narendra, claiming on the basis of a registered Will executed in his favour by Budhasen on 1.2.1985.
(3.) THE petitioners on the other hand claimed succession in accordance with the provisions of section 171 of the U.P. Zamindari Abolition and Land Reforms Act. Their contention is that the Will set up by Narendra, is a forged and fictitious document.;