Manoj Misra, J. - (1.) I have heard learned counsel for the petitioners; the learned Standing Counsel for the respondents 1 to 3; Sri K.P. Singh for the caveator - respondent no.4; Sri Diwakar Singh for the respondent no.13; and have perused the record.
(2.) The present petition arises from proceedings under section 9-A (2) of the U.P. Consolidation of Holdings Act. In nutshell, the dispute in between parties came to be examined in three separate cases (i.e. Case Nos. 877; 878; and 879) at the level of the Consolidation Officer in respect of: (i) Khata Nos.4 and 5 at Village Lokapur; (ii) Khata Nos.4 and 5 at Village Singhaldweep; and (iii) Khata No.43 at Village Lokapur.
(3.) It is not in dispute between the parties that Jhagru had five sons: (i) Mata Bheek ; (ii) Badal; (iii) Pudai; (iv) Ram Autar; and (v) Chhangu. The dispute was in respect of devolvement of the share of Ram Autar in Khata Nos.4 & 5 in both the aforesaid villages; and in respect of co-sharership in Khata No.43, which, in the basic year, disclosed the names of Ram Lakhan and Chhangu only.;