Krishna Murari, J. - (1.) Heard Sri K.K. Singh holding brief of Sri U.S.M. Tripathi, learned counsel for the petitioners. In spite of service of notice the respondents have not put in appearance.
(2.) The dispute relates to khata No. 110 which was recorded in the basic year in the name of the petitioners.
(3.) An objection under Section 9 -A (2) of the U.P. Consolidation of Holdings Act ( for short the Act ) was filed by the father of the respondent no. 2 and Dukhi respondent no.3 claiming co-sirdari rights on the ground that khata in dispute was acquired by common ancestor of the parties. The claim was contested by the petitioners on the ground that land in dispute was sole acquisition of their grand father Ram Dhan and contesting respondents have no rights.;