Krishna Murari, J. - (1.) Heard Sri Triveni Shankar learned Counsel for the petitioner and Sri R.B. Singhal appearing for the contesting respondents.
(2.) The dispute relates to Khata No. 441. In the basic year, Khata in dispute was recorded in the name of the petitioner and respondents No. 5 to 9. During consolidation operation, an objection under section 9-A(2) of the U.P. Consolidation of Holdings Act (for short the Act) was filed by respondent No. 4 claiming that sale deed dated 9.11.1962 in favour of petitioner was got executed fraudulently and without consideration and hence void and the name of the petitioner recorded on the basis of sale deed was illegal and is liable to be expunged. The claim was contested by the petitioner on the ground that he had purchased 1/4 share of respondent No. 4 by means of a registered sale deed dated 9.11.1962 after paying due consideration.
(3.) An objection was also filed, by the petitioner that his parentage was wrongly recorded in the revenue record. Since he was adopted by Sri Shyam Sundar Lai hence entry as son of Trilok Chand should be corrected and his name be recorded as adopted son of Shyam Sundar Lal. Certain other objections filed with regard to Khata in dispute but they are not in dispute in the present writ petition.;