Krishna Murari, J. - (1.) Heard Sri S.L. Yadav learned counsel for the petitioner and Sri Prem Babu Verma appearing for the respondents.
(2.) Briefly stated the facts of the case are that during the consolidation operation the petitioner filed objection under Section 9 -A (2) of the Act claiming bhumidhari rights over the land in dispute on the basis of registered sale deed dated 9.6.1972 alleged to have been executed by Smt. Ram Pyari the recorded tenure holder in his favour. The respondent No. 3 also filed objection claiming rights as legal heirs of smt. Ram Pyari.
(3.) Smt. Ram Pyari who was recorded as sirdar over the land in dispute made an application on 9.6.1972 under Section 134 of the Act for grant of bhumidhari sanad and deposited ten times of the land revenue on the same day as required by the said Section. She also executed a registered sale deed in favour of petitioner on the same date i.e. 9.6.1972. Smt Ram Pyari died on 17.6.1972 whereas bhumidhari sanad was granted on 24.6.1972.;