RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Lallan Verma, for the petitioners, Sri R.D. Kushwaha, for respondent-3 and Sri Onkar Nath Rai, for respondents-5 to 7.
(2.) The writ petition has been filed against orders of Settlement Officer Consolidation dated 10.07.1984 and Deputy Director of Consolidation dated 18.08.1989 passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is in respect of share in basic consolidation year khatas 320 and 321 of village Sapaha, tappa Bhaluwa, pargana Sidhuwa Jobna, district Deoria. In basic consolidation record, names of the branches of the petitioners and respondents second set were recorded. The petitioners filed an objection under Section 9 of the Act, claiming ? .. " share in khatas in dispute. The petitioners took plea that the disputed land was coming from the time of common ancestor Nand Lal, who had three sons Parsan, Dhodha and Prayag. The petitioners were descendants of Dhodha and Prayag and jointly had ? .. " share while respondents second set were descendants of Parsan and jointly had ? .. " share. Respondents second set contested the objection and denied the pedigree given by the petitioners. According to them Asman was common ancestor, who had two sons Bhagirathi and Nand Lal. Parsan was son of Bhagirathi and Dhodha and Prayag were sons of Nand Lal. They were descendants of Parsan and had 1/2 share. Other disputes were also decided but that are not relevant for this case.;