- (1.) HEARD Shri Anil Bhushan, learned counsel for the petitioners and Shri Bhola Nath Yadav for the respondents.
(2.) THIS writ petition arises out of an objection under Section 9 -A (2) of the U.P. Consolidation of Holding Act and has been directed against the orders passed by all the consolidation authorities, namely, the Consolidation Officer, Settlement Officer, Consolidation and the Deputy Director of Consolidation.
(3.) THE dispute in the writ petition pertains to khata nos. 53 and 181 of Village Saraipul, District Azamgarh which were recorded in the name of the petitioners in the basic year record and khata no. 2 of Village Pureparan which in the basic year record was recorded in the name of Badama, respondent no. 4. Several objections were filed regarding the aforementioned khatas. The first objection was filed by the respondent no. 4, Badama regarding khata nos. 53 and 181 of village Saraipura on the ground that the last male tenure -holder of these plots was one Sohar. The objector, the widow of Sohar, was liable to be recorded over the khatas. The second objection was filed by the petitioners Prabhu Devi and Kawal Patti regarding khata no. 2 of village Pureparan claiming to be daughers of Sohar and, therefore, entitled to be recorded over the khata in question.;