- (1.) HEARD Shri C.S. Agnihotri holding brief of Shri Ashok Gupta, learned counsel for the petitioner and learned Standing Counsel for the State -respondents.
(2.) NOTICE on behalf of respondent no. 2, Gaon Sabha has been accepted by Shri Anuj Kumar.
(3.) THE petitioner has been filed challenging the order dated 18.12.2014 passed by the respondent no. 2 and the order dated 21.10.2014 passed by the respondent no. 3. Facts of the case are that the father of the petitioners was recorded in basic year khatauni under clause 4 -A. In proceedings under Section 9 -A of the Act, the name of the father of the petitioners was ordered to be expunged. The consequential appeal was allowed by the Settlement Officer, Consolidation and the basic year entry was maintained. This order was passed by the Settlement Officer Consolidation on 30.12.2011.;