Krishna Murari, J. - (1.) Heard learned Counsel for the petitioners and learned Standing Counsel.
(2.) By means of this petition the petitioners have challenged the orders passed by Consolidation Authorities rejecting their objection under section 9-A of the U.P. Consolidation of Holding Act (for short the Act).
(3.) The dispute relates to plot No. 1631 of khata No. 156 and plot No. 164 of khata No. 160 situate in village Ashok Pur Kala, District Jaunpur. In the basic year certain area of plot No. 163 was recorded as Talab while the remaining area of the said plot and plot No. 164 was recorded as Bhita in Class-6. The petitioners filed an objection under section 9-A of the Act claiming correction of the basic year record, and for recording their names on the ground that grove was planted and Talab was constructed by their ancestors on the tenancy land and after the date of vesting the petitioners have become sirdar under the U.P. Act 1 of 1951. It was further pleaded that the rights of the parties have finally been adjudicated by this Court vide order dated 21.1.1980 passed in Second Appeal No. 516 of 1968 between the parties.;