ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri A.K. Shukla, learned counsel for the petitioners and Sri S.K. Mishra, learned counsel for the contesting respondents.
(2.) THIS petition arises out of objections under section 9A -2 of the U.P. Consolidation of Holdings Act and is directed against the order dated 5.2.2008 passed by the respondent no. 1, the Deputy Director of Consolidation, Mathura.
(3.) THE dispute pertains to Khata No. 149 of Village Mahawan Bangar, Tehsil Sadabad, District Mathura. In the Basic Year Record, Naurangi Lal, Raghubir Saran, Munni Lal, Chunni and Shayam Babu, sons of Lachcho Ji and Shiv Devi were recorded over this land. Three objections were filed. The first objection was filed by respondents 4 to 7, namely, Raghuvir, Munni Lal, Chhuni Lal and Shyam Babu @ Chunni, sons of Lachcho Ji. This objection was filed on the ground that the land in dispute belonged to Madhav Prasad, who was succeeded by his heir Triloki Nath. A sale deed was executed by his mother, Munni Devi, as guardian of her minor son Triloki Nath, in favour of the objectors on 14.10.1952 and, therefore, the name of Shiv Devi was liable to be expunged.;