- (1.) Heard Sri Rama Shankar Mishra, learned counsel for the petitioners and Sri Brajesh Shukla, learned counsel for the caveator/respondent no. 8.
(2.) The instant writ petition arises out of proceedings under Section 9 - A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 10.06.2015 passed by the Deputy Director of Consolidation.
(3.) The dispute in the writ petition pertains to khata nos. 335, 337, 274, 33, 343, 341, 272, 273, 339, 340, 336, 276A, 276B, 342, 358, 305 and 271 regarding its partition and claims for co -tenancy and for determination of the share of the parties in khata nos. 268, 269, 322, 324, 325, 326, 327, 32 and 330.;