Sunita Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The present petition is directed against the orders dated 29.11.2017, 16.11.2017 and 26.06.2015 passed by the Consolidation authorities in a proceeding under Section 9-A (2) of U.P. Consolidation of Holdings Act. It appears that certain persons filed objection under Section 9-A(2) of the Act claiming their rights over the lands in various Gatas of Khata no.1070. The claim of the petitioner's father Kamta Prasad was with regard to the Gata no.3611/6-18-0 based on his adverse possession.
(3.) During the pendency of the said proceeding, it appears that Kamta Prasad died and the petitioner, his son, moved an application on 22.07.1995 stating therein that Bhawani Deen son of Changu who was the Sarvakar of temple namely Sri Radha Krishna Mandir Virajman Mataundh, appointed by the Court, had died intestate on 09.06.1995. And as such, the petitioner be appointed as Sarvakar of the said temple. Another application was moved by one Jagmohan Prasad Dwivedi claiming himself to be the Sarvakar. Similarly others have also filed applications praying the same relief.;