DHRUV NARAIN Vs. ASSISTANT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ petition arises out of an objection under section 12 of UP Consolidation of Holdings Act, 1953 and has been filed seeking a writ of certiorari for quashing the order dated 7.3.1986 passed by the Assistant Director of Consolidation, Gorakhpur and the order dated 20.10.1981 passed by the Assistant Settlement Consolidation Officer, (the ASOC).

(2.) Heard Sri HSN Tripathi, learned counsel for the petitioner and Sri AP Tiwari, who appears for the contesting respondents.

(3.) The dispute pertains to chak Nos. 5, 6, 7 and 8 of village Beli Khurd,, district Gorakhpur which were recorded in the name of Kishun Deyee, w/o Ori in the basic year. Two objections under section 12 of the Act were filed. One, by the petitioners claiming on the basis of the will said to have been executed in their favour by Kishun Deyee on 18.7.1978. This will is said to have been executed after revoking an earlier registered will dated 12.8.1975 executed in favour of the contesting respondent.