Anjani Kumar Mishra, J. - (1.) HEARD learned Counsel for the petitioner and Shri Bharat Singh holding brief of Shri Neeraj Tripathi for the respondent No. 4. The writ petition arises out of an objection under section 9 -A(2) of the Consolidation of Holdings Act filed by respondent No. 4 and is directed against the orders dated 14.2.1986, 31.10.1979 and 19.10.1971 passed by the respondent Nos. 1, 2 and 3, respectively.
(2.) INITIALLY the dispute was with regard to several khatas, namely, 142, 271, 143, 144 and 270 regarding land situated in village Dhanauti Kalan, District Deoria. In the basic year record the khata Nos. 142 and 271 were recorded solely in the name of petitioner, Amarapal. The khata No. 143 was jointly recorded in the name of Amarpal and Umashankar, contesting respondent No. 4 and khata Nos. 144 and 270 were recorded in the name of respondent No. 4, Umashankar and Smt. Piyari.
(3.) AN objection under section9 -A(2) was filed by the respondent No. 4, Umashankar claiming exclusive title of all the plots of the aforesaid khatas in question.;