SUGHARA Vs. DEPUTY DIRECTOR OF CONSOLIDATION BASTI

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, Sri Vinod Dwivedi, who has put in appearance on behalf of the substituted heirs of the sole Petitioner, Sri D.P. Srivastava holding brief of Sri Swapnil Srivastava for the contesting Respondent and learned Standing Counsel for Respondent Nos. 1 and 2.

(2.) Affidavits have been exchanged between the parties and the matter has been posted in the category of old cases for final disposal. Accordingly, the matter is being disposed of finally under the Rules of the Court.

(3.) The dispute relates to Sirdari plots in the Khata in question namely Khata Nos. 99 and 144 situated in Village Nonha, Tappa Rudhauni, Pargana and Tehsil Bansi, District - Basti (now Siddarth Nagar). On the commencement of the consolidation proceedings, an objection was filed under Section 9-A of the U.P. Consolidation of Holdings Act by the Petitioner claiming that she was entitled to 1/3rd share of the holding being daughter of Sampat, who admittedly had 1/3rd share in the Khata in question.