S.K. Singh, J. - (1.) Heard Sri G.N. Verma, learned Senior Advocate assisted by Sri G.C. Yadav, learned Advocate in support of this petition.
(2.) Nobody is present on behalf of opposite parties. As the matter is of the year 1979 and about 27 years has already passed, this Court cannot defer hearing any more on account of absence of respondent's side, specially when there is no body even to mention for its deferment. As the facts appears to be very simple, brief mention will be sufficient to dispose of this petition.
(3.) Proceedings arises out of orders passed by Consolidation Courts under section 9-A (2) of UPCH Act. The dispute between the parties relates to share in the land comprised of Khata No. 484 which consists of 34 plots. In the basic year record both sides were recorded. Objection was filed by respondents claiming ⅔rd share on the basis of pedigree. Petitioner's side stated that both sides are entitled to their respective share on the basis of decree passed by Civil Court dated 16.2.1957, on the basis of which in the proceeding under section 176 of UPZA and LR Act pursuant to preliminary decree, final decree was also prepared and the petitioners were given possession also. In support of their cases, both sides led evidence. The Consolidation Officer disagreeing with the claim/contention of petitioner accepted claim of respondents of their ⅔rd share by judgment dated 16.12.1974 which was mam-tamed by appellate authority and Revisional Court as the appeal/revision filed by petitioner was dismissed on 23.12.1975 and 9.7.1979, and thus all three orders are under challenge In this petition.;