SHADHU Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri Sachida Nand Tripathi, learned counsel for the petitioners and Sri Ganesh Kumar, learned counsel for contesting respondents.

(2.) This is a case arising out of a proceedings under Sec. 9-A (2) of Uttar Pradesh Consolidation of Holdings Acts, 1953 (hereinafter called the 'Act of 1953').

(3.) Father of original petitioners filed an objection that name of original respondent No. 2 (Janki) was wrongly mentioned in revenue records, despite he was in possession over land in dispute.