ANJANI KUMAR MISHRA, J. - (1.) HEARD learned counsel for the parties.
(2.) THE writ petition arises out of an objection under section 9A(2) of the U.P. Consolidation of Holdings Act (hereinafter referred to as the Act), and is directed against the orders dated 16.10.1990 and 10.8.1991, passed by respondent no. 1, the Dy. Director of Consolidation, Azamgarh.
(3.) THE dispute in the writ petition pertains to plot nos. 115, 116, 117, 118 and 205, of village Chatarpur Madhaipatti, pargana Atraulia, tehseil, Budhanpur, district Azamgarh. The land in question was recorded in the name of Bharos, father of the petitioner and respondent no. 5, since deceased. It further appears that on the death of Bharos, his widow, Gujrati, was recorded over the land in dispute.;