SURENDRA PAL Vs. D.D.C.MEERUT

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The instant writ petition arises out of an objection under Section 9-A (2) of the U.P. Consolidation of Holdings Act, filed by the predecessor in the interest of the petitioners, regarding Plot Nos. 171 and 97 situated in Village Sikhada, Tehsil Kakad, District Baghpat, which in the basic year was recorded in the name of Nahar Singh and Jagat Singh, two brothers.

(3.) The objector Rati Kaur is admittedly the wife of Nahar Singh and she filed the objection alleging that the name of Jagat Singh was wrongly recorded as she had obtained a registered sale deed of the aforesaid two plots from Ramdei, its erstwhile owner on 05.05.1975.