RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri Ajay Kumar Singh, for the petitioners and Sri Mahendra Narain Singh, for respondent -3.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 23.06.2015 and Deputy Director of Consolidation, dated 19.05.2016, passed in title proceeding under U.P. Consolidation Act, 1953 (hereinafter referred to as the Act).
(3.) In basic consolidation year khata -351 (consisting plots 62 -ka (area 0.08 acre), 63 (area 0.01 acre), 65 -ka (area 0.05 acre), 66 -ka (area 0.06 acre), 437/1 (area 0.62 acre), 455/1 (area 0.16 acre), 455/2 (area 0.49 acre), 455/3 (area 0.31 acre), 458 (area 0.35 acre), 547/1 (area 0.15 acre), 547/2 (area 0.30 acre) and 549 (area 0.34 acre)(total 12 plots, area 2.92 acre) of village Kotwa, pargana Kaswar Raja, district Varanasi was recorded in the names of Smt. Jairaji widow of Parmanand and Sadanand son of Ram Swarup, who had 1/2 share each in it. Parmanand died during consolidation proceeding and was inherited by his sons Rajendra Prasad and Jagdish Prasad (the petitioners). Smt. Jairaji died in the year 2000 and was inherited by her daughter Smt. Durgawati (respondent -3), under her registered will dated 13.02.1979.;