ANIL KUMAR,J. - (1.) Heard Sri U.S. Sahai, learned counsel for petitioner, learned State counsel as well as Sri R.R. Upadhayaya, learned counsel for respondents and perused the record.
(2.) Facts in brief of the present case are that Sri Ram Adhar the recorded tenure holder of Khata No. 163, 328 & 329 Village Khanpur, Post Officer Punhed, District Faizabad. After his death when consolidation proceeding started in the village, two sets of objections under Section 9 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act), were filed; one by petitioner/Kapil Deo on the ground that he is the adopted son of Sri Ram Adhar by virtue of adoption deed, second set of objection has been filed by Sri Sheo Kumar (now deceased) on the ground that Ram Adhar has bequeathed the property by Will Deed dated 10.05.1975 in his favour.
(3.) By order dated 31.01.1991, Consolidation Officer allowed the claim of the petitioner, challenged by the respondent by filing an appeal, allowed by order dated 11.07.1996, challenged by the petitioner by Revision No. 581 (Kapil Deo Vs. Sheo Kumar), allowed by order dated 30.01.1999 passed by Dy. Director of Consolidation, Faizabad.;