Sudhir Agarwal, J. - (1.) Heard Sri Vikash Chandra Tiwari, Advocate, for petitioner; and Sri Anil Kumar Aditya and Radha Mohan Pandey, Advocate, for respondents.
(2.) The writ petition is directed against the judgment and order dated 11.11.1974 passed by Deputy Director of Consolidation, Allahabad (hereinafter referred to as "DDC") whereby it has allowed the revision and held that Ram Satya and Sheo Prasad have half share in disputed property and Bharat Ram and Aadya Prasad have remaining half share.
(3.) In respect to disputed property claiming that it was a joint family property, an objection was filed by respondents. Family tree shown in para-2 of writ petition is as under: TABLE NOT FOUND;