- (1.) Heard Sri R.C. Singh, learned counsel for the petitioners and Sri Kunal Ravi Singh, learned counsel for contesting respondents in this writ petition, which has been filed challenging the orders passed by the Consolidation Officer, Orai, District Jalaun, the Assistant Settlement Officer Consolidation, Jhansi and the Deputy Consolidation Officer dated 16.03.1983, 17.09.1984 and 04.10.2010, respectively.
(2.) The dispute in this writ petition pertains to the land of three Khatas, namely, Khata Nos. 21, 57 and 167 of village Bohadpura, Pargana and Tehsil Orai, District Jalaun at Orai. In the basic year, Khata No. 21, was jointly recorded in the names of Natthu Singh, Pyare Lal, Sita Ram and Raghunandan Singh. The other two Khatas were recorded in the name of Raghunandan Singh.
(3.) The objections were filed by the petitioners under Section 12 of the U.P. Consolidation Holdings Act claiming on the basis of registered gift-deed dated 31.01.1968 executed by Raghunandan Singh in their favour.;