- (1.) Heard Sri M.A. Qadeer, Senior Advocate for the petitioners and Sri Pramod Kumar Dwivedi the respondent no.3 in both the writ petitions.
(2.) In these writ petitions, no counter affidavit has been filed, despite a stop order. The petitions have therefore been heard and are being decided together.
(3.) The petitioners are the sons of one Jagdish Prasad Gupta. They filed an objection under Section 12 of the U.P. Consolidation of Holdings Act and got their names mutated over land recorded in the name of their father on the ground that he had died on 06.06.1982. This order of mutation was passed by the Consolidation Officer on 28.01.1989.;