JUDGEMENT
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(1.) Heard Sri Anil Bhushan for the petitioner, and Sri Rakesh Tripathi for the contesting respondents.
(2.) The writ petition arises out of an objection under section 9-A(2) of the UP Consolidation of Holdings Act (the Act), and pertains to three plots, namely plot nos. 1281 (area .63 decimal), 308 (area .5 decimal) and 314 (area .31 decimal), all of khata no. 77, of village Lobhgejar, District Jaunpur.
(3.) In the basic year, plot no. 308 was recorded in the name of Shiv Charan, father of petitioners 3 to 6; plot no. 314 was recorded in the names of the petitioners 3 to 7, while plot no. 1291 and a portion of plot no. 314 were recorded in the name of Baij Nath, father of petitioners 1 and 2.;
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