- (1.) Heard learned counsel for the petitioner and Sri H.M.B. Sinha, learned counsel for the respondent no. 4.
(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act pertaining to khata no. 144 of Village Richola, Kifayatulla, Tehsil Nawabganj, District Bareilly. The orders passed by the Consolidation Officer, the Settlement Officer Consolidation as also the Deputy Director of Consolidation are under challenge.
(3.) The objection was filed by the respondent no. 4 praying that the name of the petitioner and respondent no. 5 be expunged from the khata in question. It was the case in the objection that a partition suit between the parties had been decreed and it had been agreed that the petitioner and respondent no. 5, would have no share in the joint land situated in the village in question and they would in lieu thereof be entitled to the entire area situated in another village.;