Anjani Kumar Mishra, J. - (1.) Heard Shri Panchu Ram Maurya, learned counsel for the petitioners and Shri Ashok Kumar Singh, learned counsel for the respondents 2 to 4, contesting respondents in the writ petition. The instant writ petition arises out of proceedings under Section 9A(2) of the U.P. Consolidation of Holdings Act and is directed against the order dated 10.03.2016 passed by the Deputy Director of Consolidation.
(2.) It appears that two objections were filed under Section 9A(2) of the Act, one by Gangadeen and the second by Sita Ram, the father and predecessor-in-interest of respondents 3 and 5.
(3.) These objections were decided on the basis of compromises, wherein it was held that the property subject matter of the objections was the joint holding of Gangadeen and Sita Ram and that Sita Ram had 1/4 share while the share of Gangadeen therein was 3/4.;