S.K. Singh, J. - (1.) Heard learned Counsel for the petitioners and learned Counsel who represents the private respondents.
(2.) Challenge in this petition is the order of the Deputy Director of Consolidation dated 18.6.1974 by which the revision filed by the opposite party has been allowed.
(3.) Proceedings are under section 9-A(2) of the U.P.C.H. Act which is in respect to the adjudication of the title between the parties. In the basic year record name of the petitioners' father has been recorded. Objection was filed by the father of the respondents 2 and 3 on the ground that entry in the name of the petitioners side is wrong as in fact petitioners father came in possession over the property in lieu of interest of the principal amount of Rs. 299/- which was given. It was claimed by the respondents that land is khudkasht and thus the entry of the petitioners side was prayed to be expunged.;