Anjani Kumar Mishra, J. - (1.) Heard learned Counsel for the petitioners and Shri R.K. Khan for the respondent No. 7. This writ petition arises out of an objection under Sec. 9 -A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 10.7.2015 as also the order dated 10.6.2013 passed by the respondent No. 1 and respondent No. 2, respectively.
(2.) The facts of the case briefly stated are that the land in dispute in the basic year, was recorded in the name of Gulam Sabir son of Amir Hussain. An objection under Sec. 9 -A(2) was filed by one Gulam Sabir praying that his parentage be corrected to Amir Hussain in place of Mohammad.
(3.) This objection was registered as case No. 259. It was decided by the Assistant Consolidation Officer (the ACO) vide order dated 18.5.1997 allegedly on the basis of a compromise between the members of the Consolidation Committee and the parties. This is specifically recorded in the order. This order further records that the name of the father of the deceased tenure -holder Gulam Sabir be recorded as Amir Hussain. Subsequently, by an order passed in the year 2000, the names of the petitioners were substituted/mutated.;