- (1.) Heard Sri D.P. Singh learned Senior Counsel for the petitioner and Sri Shyam Kumar Srivastava holding brief of Sri N.B. Nigam learned counsel for the respondents.
(2.) The instant 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 three courts below namely the Consolidation Officer, Settlement Officer Consolidation and Deputy Director of Consolidation.;
(3.) The dispute relates to Plot no. 232 which in the basic year was recorded in the name of the petitioner Moti Lal. The objection of the respondent no. 4 Harkishun was that the petitioner had executed a registered mortgage deed with possession of the plot in question in his favour on 26.02.1975 and therefore, the same amounted to a sale in view of Section 164 of the U.P. Zamindari Abolition & Land Reforms Act and the objector was therefore, liable to be recorded as its bhumidhar.;