Krishna Murari, J. - (1.) These are two connected writ petitions between the same parties arising out of the same dispute and hence are being disposed of by this common judgement.
(2.) Briefly stated facts are that one Pursottam was the sole Sirdar of Plot No. 243 and 503 and was having one third share in Plot No. 521. He made an application under Section 134(1) of U.P. Zamindari Abolition and Land Reforms Act (for short the Act) on 25.11.1974 for grant of Bhumidhari Sanad and deposited 20 times of land revenue on the same date. He executed sale deed of plots in dispute on 26.11.1974 in favour of Ajudhi @ Ayodhya. Pursottam died on 4.12.1975. The application for grant of Bhumidhari Sanad with regard to Plots No. 243 and 503 was rejected by the Assistant Collector on 23.5.1975. However, Bhumidhari Sanad with regard to his one third share in plot no. 521 was granted on 5.1.1996 after his death.
(3.) Ajudhi @ Ayodhya filed two suits under Section 229-B of U.P. Z.A & L.R. Act seeking declaration that he was Bhumidhar on the basis of sale deed executed by Pursottam. Suit No. 30 of 1978 pertained to plot no. 243 and 503 whereas the other suit no. 31 of 1978 pertained to undivided one-third share in plot no. 521.;