S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel w ho appeared for the private respondents.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 23.3.1999 (Annexure-2 to the writ petition) by which revision filed by the opposite party has partly been allowed.
(3.) Proceedings are under section 9-A(2) of UPCH Act which relates to adjudication of title between the parties. There is no dispute about the fact that the petitioner happened to be widow of Budhsen and at the same time opposite party claims to be unmarried sister of the deceased. There is no dispute that the petitioner happened to be widow of the deceased. Be as it may, the claim of parties is to be finalised on acceptance/rejection of the dispute that whether after the death of Budhsen, petitioner remarried Gaya Prasad or not and if it is established that she remarried then the petitioner's claim will have to be rejected.;