ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Madhur Prakash learned counsel for the petitioner and Sri A.K. Singh for the respondents.
(2.) THIS writ petition arises out of an objection under Section 9 -A(2) of the U.P. Consolidation of Holdings Act and is directed against the orders passed by the Joint Director of Consolidation, Allahabad, Camp at Deoria, Assistant Settlement Officer Consolidation, Hata at Kasya, Deoria and the Consolidation Officer, Deoria.
(3.) THE dispute in the writ petition pertains to land of Khatas no. 55 and 195 of Village Satbharia, District Deoria. In the basic year record the land in question was recorded in the names of Sripat, Hiraman, Sitaram, Harvansh and Asarfa namely respondents no. 3, 6, to 12 in the writ petition. Insofar as respondents 5 and 12 are concerned, their names have ordered to be deleted from the array of parties by an order passed earlier. On the start of consolidation operations two objections were filed. Both the petitioner and Smt. Gulabi, respondent no. 5 filed objections claiming co -tenancy in the khatas in question. The following pedigree is relevant to understand the controversy involved between the parties;;