AMAR SINGH Vs. D. D. C.

JUDGEMENT

(1.) Heard Sri R.P. Tiwari, learned counsel for petitioners, Sri Man Bahadur Singh and Sri Rajeev Kumar, learned counsel for respondent No. 4 and Sri Ashutosh Kumar Rai, learned Additional C.S.C. for State.

(2.) Facts in brief are that the disputed land are Khata No. 94 area 6.47 acres and Khata No. 4 area 2.01 acres situated in village-Shittalpur, Pargana-Etah Saket, District-Etah. The said village was brought under consolidation operations, wherein an objection was filed by one of original petitioners under Sec. 9-A(2) of U.P. Consolidation of Holdings Act, 1953 (Act of 1953) that the share of Satya Ram S/o Bhoj Raj (original respondent No. 4) in land in dispute was 1/3 and it was wrongly been shown as 1/2 in basic year, which required a correction.

(3.) According to petitioners pedigree of parties to lis is as follows: -