Krishna Murari, J. - (1.) Heard learned Counsel for the parties.
(2.) The dispute relates to khata No. 44 situate in village Salai, Tehsil Hapur, District Meerut. In the basic year the said khata was recorded in the name of petitioner alone with an entry in the remark column that land was ancestral and the petitioner and his brother Sadik, contesting respondent No. 2 had half share each.
(3.) The petitioner filed an objection challenging the entry in the remarks column on the ground inter alia, land was not ancestral but his self-acquired property and he was in exclusive possession thereof.;