Anjani Kumar Mishra, J. - (1.) HEARD learned Counsel for the petitioners and Sri S.N. Yadav, who has filed caveat on behalf of respondent No. 3. The writ petition arises out of an objection under section 9 -A(2) of the U.P. Consolidation of Holdings Act and is directed against the order dated 3.9.2014 passed by the Deputy Director of Consolidation and the order dated 14.12.1981 passed by the Settlement Officer, Consolidation.
(2.) INITIALLY three separate objections were filed by the respondents 3 to 8 regarding the land of Khata Nos. 29, 178 and 179. However, the dispute in the instant writ petition pertains to only three plots of Khata No. 178 of Mauja Chaubepur, Pargana Ghoshi, Tehsil Sadar, District Mau. Khata No. 178 consisted of five plots, namely, plot Nos. 31, 32, 799, 808 and 811. In the objection filed as regards this Khata the objectors claimed co -tenancy to the extent of 2/3rd. It was also claimed that Smt. Geniya Devi widow of Fenku had remarried and, therefore, her name was liable to be expunged. It is relevant to note that in the basic year Khata No. 178 was recorded in the name of Phoolchand son of Dukhanti and Smt. Geniya Devi widow of Fenku under class 2.
(3.) THE Consolidation Officer by his order dated 28.4.1978 dismissed the objection as regards Khata No. 178.;