Sunita Agarwal, J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) By means of the present petition, the orders dated 23.7.1980, 4.1.2017, 31.5.2017 and 30.11.2017 passed by the Consolidation Authorities in a proceedings under Section 9 of the U.P. Consolidation of Holdings Act, 1953 (in short 'the U.P. C.H. Act') for rejection of restoration application filed by the petitioner are challenged.
(3.) The brief facts of the matter are that a suo motu proceeding under Section 9 of the U.P. Consolidation of Holdings Act, 1953 (in short 'the U.P. C.H. Act') was initiated for correction of records noticing that the recorded tenureholder of Khata No.138 namely Allah Rakkhi and Sabboo were sons of Anandi resident of Dhona were reported dead. One Saddiq son of Pyare Khan, Raje Khan son of Munna were reported to be heirs and legal representatives. It was further recorded that the name of Mahadev Prasad son of Lakshman Prasad and Jagdish son of Parshuram and Rajdhar son of Bhawani Prasad and Smt. Lachchho wife of late Ram Prasad were recorded being in possession of the land in question in Category IX.? One Jumarat @ Pukkhan wife of Madar Bux filed objection stating therein that she was sister of the recorded tenureholder whose whereabouts were not known. He was not heard for a period of more than 30 years. She denied the claim of Raje Khan and Saddiq Khan being heirs of the tenureholder. She further denied the possession of Mahadev Prasad over the land in question and stated that the land in question was in her possession.;