S.K.Singh, J. - (1.) Heard Sri S.M. Nazar Bokhar, learned Advocate in support of this petition and Sri K.D. Tripathi and Sri Maurya, learned Advocate in opposition thereof.
(2.) Challenge in this petition is the order passed by the Deputy Director of Consolidation by which revision filed by opposite party has been allowed and the order of Consolidation Officer accepting the right of opposite party has been restored.
(3.) Proceeding arises out of section 9-A(2) of UPCH Act which relates to adjudication of dispute about title between the parties. In the basic year record, petitioner was recorded. Objection was filed by opposite party claiming right on the basis of long possession and also on the ground that the land is ancestral. Petitioner in support of his claim examined Raja Ram and Kulpati and respondents in support of his claim examined Girdhari and Raghubir. Both sides filed documentary evidence also which will be noticed at proper place. The Consolidation Officer allowed the objection of respondent, upon which, appeal was filed by petitioner which was allowed but in the revision, again the opposite party succeeded and thus, this petition.;