- (1.) List has been revised.
(2.) Heard Shri Ram Krishna, counsel for the petitioners and Shri Shashi Prakash Rai, representing respondent nos. 6 and 7.
(3.) The relevant facts of the case are that there was a dispute between the parties regarding their share in the disputed plots and consequently a case under Section 9A(2) of the U.P Consolidation of Holdings Act, 1953 (hereinafter referred to as Act, 1953) was registered before the Consolidation Officer. (hereinafter referred to as C.O.). In the aforesaid case, the C.O. vide his order dated 13.5.1983 determined the share of the parties and held that the respondents had 1/6 share in the disputed plots and Jagai, i.e. the predecessor of the petitioners had 1/2 share in the disputed plots.;