RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri K. Ajit, for the petitioners and Sri Shreeprakash Singh, for respondents -4.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 18.02.2010, Settlement Officer Consolidation dated 09.11.2012 and Deputy Director of Consolidation dated 31.05.2016, passed in title proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute relates to the land of basic consolidation year khatas 259, 674 and 1048, of village Dadiyal Ehatmali, tahsil Tanda, district Rampur. which were recorded in the name of Gyani son of Tika Ram (now represented by the petitioners). Bhagwan Das (respondent -4) filed an objection (registered as Case 48/2009 -10) under Section 9 -A of the Act, on 01.05.1997 claiming co -tenancy of 1/2 share in the land in dispute. It has been stated by Bhagwan Das that the land in dispute was ancestral property, from the time of common ancestor Tika Ram son Moti, who had two sons Kaluwa and Gyani. Kaluwa died about 40 years ago during life time of his father Tika Ram, leaving behind him, his minor son Bhagwan Das as his only heir. After death of Tika Ram, the name of Gyani alone was recorded, in the revenue record, as at that time Bhagwan Das was minor. Gyani also died and was inherited by his five sons Bhola Ram, Mohan, Kashi Ram, Chandra Pal and Dharam Pal. Bhagwan Das was though out in joint possession of the land in dispute along with Gyani and after his death, along with the petitioners but his name was not recorded in revenue record. The petitioners contested the objection and stated that Bhagwan Das did not belong to his family. Real name of Bhagwan Das (respondent -4) was Bhagwanti, who is son of Natthu son of Kashi. In collusion with his brothers, Hira and Shyam Lal sons of Natthu, Bhagwanti did not claim heirship of his father Natthu. Tika Ram had only one son Gyani. Tika Ram died 40 years ago, since then name of Gyani alone was recorded over the land in dispute. Bhagwan Das never raised any objection in this respect, although he had become major long before. Had he any genuine claim, he could have filed a suit within three years after attaining majority. He malafide filed this objection on false allegations, changing his name as Bhagwan Das son of Kaluwa, during consolidation. The objection was tried and decided by Consolidation Officer, Rampur, who by his order dated 20.12.2001 held that Kaluwa father of Bhagwan Das (respondent -4) was son of Tika Ram. Kaluwa was predeceased to his father, Tika Ram as such after death of Tika Ram, Bhagwan Das inherited 1/2 share in the property in dispute along with Gyani. However in respect of some plots objection of Bhagwan Das was dismissed. The petitioners filed two appeals (registered as Appeal Nos. 167/413 and 168/414) from aforesaid order, which were dismissed by order of Settlement Officer Consolidation dated 01.09.2002.;