Krishna Murari, J. - (1.) Heard Sri Anil Bhushan, learned counsel appearing for the petitioner and Sri Mustakeem holding brief of Sri M.A.Qadeer for the contesting respondents.
(2.) This petition arises out of proceedings under Section 9 A(2) of the U.P. Consolidation of Holdings Act (for short the Act). Dispute relates to khata no. 306 Ka and 306 Kha. In the basic year khata no. 306 Ka was recorded in the name of Ram Sundar father of the petitioner, respondents no. 2 to 5 and Sri Ram and others. Khata no. 306 Kha was recorded in the name of Ram Sundar and respondents no. 2 to 5. The admitted pedigree of the petitioner and contesting respondents is as under:- JUDGEMENT_312_LAWS(ALL)1_2006.htm
(3.) Both the parties filed objection claiming shares in khata in dispute. The claim of respondents no. 2 to 5 was that Ram Sundar father of the petitioner had one-third share in khata no. 306 Kha and one-sixth share in khata 306 ka whereas the petitioner's claim was that he is entitled to one-fourth share in khata 306 kha and half share in khata no. 306 ka.;