Anjani Kumar Mishra, J. - (1.) HEARD Shri S.K. Mishra, learned counsel for the petitioners and Shri H.M. Srivastava for the respondents.
(2.) THE writ petition arises out of an objection under Section 12 of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 29.03.1985 passed by the respondent No. 1 and the order dated 26.07.1982 passed by the respondent No. 2, respectively. The dispute in the writ petition pertains to chak No. 19 recorded in the name of Inayat Khan and chak No. 14 which was recorded in the name of Alladin and Inayat Khan.
(3.) THE objection under Section 12 was filed by the respondent, Yaqoob Hasan claiming on the basis of a registered will executed in his favour by Inayat Khan.;