AKSHIBAR Vs. D.D.C.

JUDGEMENT

(1.) Proceedings in present case are arising out of Sec. 9 of U.P. Consolidation of Holdings Act, 1953 (for short "Act, 1953"). It is not under much dispute that in basic year in regard to plot in question, name of petitioner and some of respondents were recorded as tenure holders.

(2.) One Santu (party respondent) along with three others (allegedly included the petitioner also) filed objections claiming co-tenancy rights. Objections were rejected by an order dtd. 21/10/1975 passed by the Consolidation Officer. An appeal thereof was allowed by Settlement Officer of Consolidation by an order dtd. 5/4/1977 and a revision thereof filed on behalf of petitioner was dismissed on 2/6/1977. The orders dtd. 5/4/1977 and 2/6/1977 are impugned in this writ petition.

(3.) Pedigree submitted by petitioner as well as respondents are as follows :