ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri B. Ram, learned counsel for the petitioners and Sri Bal Mukund Singh, who has filed caveat on behalf of respondent no. 5.
(2.) THE petition is directed against the orders dated 13.2.2014 and 27.7.2005 passed by the Deputy Director of Consolidation and the Settlement Officer, Consolidation, Ghazipur, arising out of an objection under section 9A -2 of the U.P. Consolidation of Holdings Act.
(3.) THE dispute in the writ petition relates to Khata Nos. 164 and 183 of the Village Gadaipur, Pargana Bahariyabad, District Ghazipur. In the basic year record, Khata No. 164 was recorded in the name of Brijpal and Dharmraj while Khata No. 183 was recorded in the name of Mewati wife of Ram Vijay and Radhika wife of Ram Singar. Two separate objections under section 9A -2 were filed. The first objection was filed by Pukar and Baldev sons of Chatura while the second objection was filed by Dilip son of Vishwanath. The Consolidation Officer by his order dated 5.3.2003 dismissed the objections. The order of the Consolidation Officer was challenged by Dilip and others by means of Appeal No. 1261 under section 11 (1) of the Act. The Settlement Officer, Consolidation on 27.7.2005 allowed the appeal and granted the appellants co -tenancy to the extent of 1/3rd. It was further provided that the remaining 2/3rd land belonged to Mantorna and her vendees.;