K.C. Agrawal, J. - (1.) In the basic year, Gayadin was recorded as Chief tenure-holder. An objection was filed by the petitioner under Section 9-A (2) before the Assistant Consolidation Officer claiming that he was entitled to the entry of his name by virtue of his possession. In para 3, he alleged that : ...[VERNACULAR TEXT OMITTED]...
(2.) It was alleged in the objection that Gayadin since had died, therefore, the entry in his name was wrong. On this basis, the petitioner alleged that his name be recorded in the revenue papers. The objection was contested by the opposite party.
(3.) The applicant filed an application on 18-4-87 for amendment of the objection stating that he was the legal heir of the deceased Gayadin by virtue of being a relation set up in para 1 of the amendment application. The amendment application was contested by the opposite parties.;