Anjani Kumar Mishra, J. - (1.) HEARD Sri Arun Kumar learned Counsel for the petitioner and Sri H.S.N. Tripathi for the contesting respondents. This writ petition arises out of proceedings under section 9 -A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders passed by the three consolidation Courts namely the Consolidation Officer, Settlement Officer Consolidation and the Deputy Director of Consolidation.
(2.) THE dispute in the writ petition pertains to Khatas No. 9 and 46 of village Tappa Dandopur, Tehsil Padrauna, District Deoria. Khata No. 9 was recorded jointly in the name of Amrit the predecessor in interest of the petitioner and Jamuna the predecessor in interest of the respondent No. 4 while Khata No. 46 was recorded in the name of Jamuna alone in the basic year. Respondent No. 4 Smt. Marachhi filed an objection claiming the share of Jamuna in the aforementioned two khatas on the basis of gift deed dated 4.8.1969. The second objection was filed by Amrit claiming to be the exclusive owner of the two khatas being the heir of Jamuna. He also contested the claim of the respondent No. 4 on the ground that no gift deed has been executed by Jamuna.
(3.) THE petitioner claims to be the successor of Amrit on the basis of a Will executed by Amrit, who died during the pendency of the proceedings before the Settlement Officer Consolidation.;