S.K. Singh, J. - (1.) By means of this writ petition, petitioner has challenged the judgment of the Deputy Director of Consolidation dated 18.11.1976 and that of the appellate authority dated 12.1.1972 and that of the Consolidation Officer dated 28.6.1971 in so far it is against the petitioner.
(2.) Proceedings are under section 9-A(2) of the U.P.C.H. Act which is in respect to adjudication of tile of the parties. The dispute relates to five plots i.e. Plot Nos. 77, 78, 95, 96 and 71 situated in village Ahirauli, District Ghazipur.
(3.) In the basic year record, the name of respondent was recorded. The petitioner filed objection claiming co-tenancy right in the land in dispute to the extent of l/3rd share on the ground that the petitioner is of one branch and the opposite parties are of other branch of same family. It was claimed by the petitioner that entire land in dispute has been acquired by joint family. The Consolidation Officer allowed the claim of petitioner in respect to two plots i.e. plot Nos. 77 and 78 but in respect to remaining three plots i.e. plot Nos. 95, 96 and 71, petitioner's claim was rejected. Both sides came to the Appellate Court. Appeal filed by petitioner was dismissed whereas appeal filed by respondents was allowed and thus claim of petitioner was negatived in respect to all five plots. Revision filed by petitioner failed and thus, this petition.;