Anil Kumar, J. - (1.) - Heard Sri B.N. Mishra, learned counsel for petitioner, Sri M.E. Khan, learned Additional Chief Standing Counsel and perused the record. Matter is taken in the revised cause list. None present on behalf of respondent Nos. 2 to 4.
(2.) After hearing learned counsel for the petitioner, learned State counsel and going through the record, the position which emerged out in the present case that land in question i.e. Khata No. 226 situated in Village Kushaur, Pargana, Tehsil and District Bahraich was initially recorded in the name of one Sukai S/o Devideen.
(3.) When the consolidation proceeding started in the village on behalf of the petitioner an objection was filed under Section 9 (A) of U.P. Consolidation of Holding Act, 1953 (hereinafter referred to as the Act) that Sukai S/o Devideen has executed an unregistered will in her favour on 14.01.1987, so the same be recorded in her name by order dated 12.03.2004, Consolidation Officer allowed the objection filed by the petitioner, transferred/recorded on her name in the revenue record.;