Anjani Kumar Mishra, J. - (1.) Heard learned Counsel for the petitioners and Sri Pavan Kumar Srivastava, learned Counsel for the respondents. The writ petition arises out of an objection under Sec. 9 -A(2) filed by the petitioners and seeks quashing of the order dated 22.7.2015 passed by the Deputy Director of Consolidation.
(2.) The dispute in the writ petition pertains to land of khata No. 418 of Village -Pathere Adhawal, Pargana -Muthour, Tehsil & District -Fatehpur.
(3.) The contesting respondents were also recorded over the khata in question in the basic year. The objection under Sec. 9 -A(2) was filed by the petitioners claiming that the land belonged exclusively to them. It was therefore prayed to the name of the respondents be expunged.;