Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioners and Shri Rajendra Kumar Pandey, who has filed caveat on behalf of respondent nos.7 to 9.
(2.) The instant writ petition arises out of an objection, under Section 9-A(2) of the Consolidation of Holdings Act, filed by the respondent nos.7 and 9.
(3.) The dispute, in the writ petition pertains to plot no.20/2, area 65 decimal. In the basic year record, the land in question was recorded in the name of Ram Lochan son of Late Kauleshwar.;