Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner and Shri Govind Krishna, learned counsel for the respondents No. 3 and 4.
(2.) The writ petition arises out of an objection under Section 9- A (2) of the UP Consolidation of Holdings Act, filed by one Taibunnisha and her son Mohinuddin, claiming co-tenancy to the extent of one-half in the disputed land, which, in the basic year, was recorded in the name of respondents No. 3 and 4.
(3.) It is submitted that upon the objection been referred to the Consolidation Officer, for decision, the court concerned, on 18.1.1972, framed issues and fixed 6.12.1972 for the evidence of the objector.;