B.L. Yadav, J. - (1.) THIS petition Under Article 226 of the Constitution of India is directed against the order dated 19 -11 -70 passed by the Deputy Director of Consolidation, Gyanpur, Varanasi, reacting the revision of the Petitioner, and the order dated 21st June, 1968, passed by the Assistant Settlement Officer, Jaunpur Camp at Gyanpur, allowing the appeal filed by Respondent No. 3 etc. against the Petitioner.
(2.) PLOT No. 15/1 area 0 -9 -0 was in dispute. In the basic year this plot was recorded in the name of the Petitioner as his bhumidhari whereas on the spot Respondent Nos. 6 & 7 were recorded as sub -tenants. An objection Under Section 9A(2) of the U.P. Consolidation of Holdings Act was filed by the Petitioner claiming bhumidhari rights and alleging that Respondent Nos. 6 and 7 or their father had never been sub -tenants, but their names were fictitiously recorded and the same may be expunged .
(3.) THE claim of the Petitioner was Contested by Respondent Nos. 6 & 7 who claimed sirdari rights on the basis of entry in revenue records pertaining to 1357 Fasli (which was equal to 1356 -F in other districts of U. P.) and that the Petitioner was not bhumidhar.;