- (1.) Heard Sri K.S. Chauhan for the petitioner and Sri V.K. Singh for respondent-4.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 11.12.2002, Settlement Officer Consolidation dated 09.07.2003 and Deputy Director of Consolidation dated 30.01.2015 passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute relates to basic consolidation year khata 81 [consisting plots 325 (area 1.24 acre), 333 (area 0.21 acre) and 335 (area 1.00 acre)] of village Tarapur, pargana Dehat Amanat, district Varanasi, which was recorded in the name of Ram Nath son of Mahadeo, father of the petitioner. Sharda (respondent-4) filed an objection (registered as case No. 764 of 2002-03) for recording his name also, claiming his 1/2 share in the khata in dispute. It has been stated by the respondents that the land in dispute was ancestral property of Mahadeo. Mahadeo had two sons Ram Nath and Hulas. Sharda was son of Hulas as such he had 1/2 share in it.;