- (1.) Heard Sri Sateyendra Pandey for the petitioners and Sri Arun Kumar for the contesting respondents.
(2.) The writ petition arises out of a objections under section 9A(2) of the UP Consolidation of Holdings Act (the CH Act), and seeks quashing of the order of the Dy. Director of Consolidation (the DDC), as also the order passed by the Consolidation Officer (the CO) insofar as it was against the petitioners.
(3.) The dispute in the writ petition pertains to plot nos. 711 (area 0.11), 704 (area 0.06) and 705 (area 0.10). In the basic year record plot nos. 104 and 711 were recorded in the name of Phoolmati and Brijpati, while plot no. 1075 was in the name of Shaifiqur Rehman.;