Sudhir Narain, J. - (1.) The sole question in this writ petition is whether the appeal filed by the petitioner before the settlement officer (Consolidation), Azamgarh was maintainable.
(2.) The dispute relates to ⅙th share in Chak No. 1-G of Ali Kamar, respondent No. 14. In regard to his share, three different sale deeds were alleged to have been executed. One sale deed was executed on 9-6-1959 in favour of Shatrughan, respondent No. 10, the next sale deed was executed on 29-7-1960 in favour of respondent Nos. 4 to 9 and the third sale deed was executed on 21-11-1973 in favour of petitioner. All these sale deeds were executed when Ali Kumar, respondent No. 14, was minor and the sale deeds were executed by different guardians.
(3.) The consolidation proceedings started in the village. In the basic year Khatauni, the name of Ali Kamar was recorded. One objection was filed by respondent Nos. 4 to 9 claiming rights on the basis of the sale deed executed in their favour. Another objection was filed by respondent No. 10 in respect of his right on the basis of the sale deed in his favour.;