Anjani Kumar Mishra, J. - (1.) HEARD Shri Bipin Lal Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the State -respondents. None has appeared for the Gaon Sabha despite notice in writing having been served upon Shri Manoj Kumar Yadav, who represents the Gaon Sabha as on date.
(2.) THIS writ petition arises out of an objection under section 9 -A(2) of the U.P. Consolidation of Holdings Act filed by the Gaon Sabha and is directed against the appellate and revisional orders dated 15.1.1977 and 24.5.1979, respectively as also the order passed by the Consolidation Officer dated 9.4.1974 which partly allowed the objection. The dispute relates to plot No. 175/9, area 1 acre. The objection was filed by the Up Pradhan on behalf of the Gaon Sabha on the ground that the land in dispute was Banjar, Talab and Bheeta; the petitioner's father being a Pradhan got his name interpolated in the revenue records and thereafter applied, and obtained a bhumidhari sanad. Hence his name was required to be expunged.
(3.) THE objection was contested by the petitioner on the ground of possession of the land in dispute since before the Abolition of Zamindari where after he came Sirdar and then a Bhumidhar on the basis of the bhumidhari Sanad. It was alleged that the objection had been filed as the Up Pradhan, Shrish Chand Singh was inimical as the petitioner's father had opposed a suit under section 229 -B that had been filed by Shrish Chand Singh.;