IMDAD Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri Rahul Mishra, learned counsel for petitioners, Sri Rajendra Kumar Ojha, Advocate for Respondent-2 and Sri Ramesh Chandra Advocate for Respondents-3 and 5.

(2.) In the present case, dispute is in respect of a land situated at Khata No.243 at Village:Bankat, District-Azamgarh.

(3.) In the basic year, undisputedly, name of one of the petitioners Imdad @ Khurtalli and Sajjad (father of original petitioner No. 2) were recorded in revenue records. During consolidation proceedings, two objections were filed under Sec. 9-A(2) of Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as the "Act, 1953").