S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel who appeared on behalf of the respondent.
(2.) By means of this writ petition challenge is to the judgment of the Deputy Director of Consolidation dated 30.7.1981 by which revision filed by the opposite party has been allowed.
(3.) Proceedings are under section 9-A(2) of U.P. Consolidation of Holdings Act which is in respect to adjudication of title between the parties. In the basic year record name of Ram Baran was recorded. The claim of the respondent was that he was recorded as Karta of the family as he was elder in the family. It was claimed that in respect to land of other two villages both parties are having co-tenancy right and therefore in the land in dispute also he has co-tenancy right. Both the parties adduced oral and documentary evidence in support of their claim. Consolidation Officer allowed objection of the respondent upon which petitioner filed appeal which came to be allowed against which opposite party filed revision and Deputy Director of Consolidation by allowing revision restarted order of the Consolidation Officer and thus writ petition before this Court.;