ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the parties.
(2.) The instant writ petition arises out of two objections, under Section 9 of the U.P. Consolidation of Holdings Act.
(3.) One objection was filed by Yasoda Devi, the predecessor-in-interest of the petitioner claiming that plot nos.89 and 90 situated in village Motiram Adda, Tehsil Sadar, District Gorakhpur was recorded in the name of the ancestors as makan and sahan. They have wrongly been recorded as abadi of the Gaon Sabha. It was therefore, prayed that the plots be recorded in the name of the objections.;