RAMESH CHANDRA Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) Heard Sri S.C. Varma learned Counsel for the petitioner and Sri Ram Singh who appears for the contesting respondents. The writ petition arises out of an objection under Sec. 9 -A(2) of the U.P. Consolidation of Holdings Act and seeks a writ of certiorari for quashing the judgments and orders dated 13.12.1988 and 27.7.1983 passed by the Deputy Director of Consolidation and the Assistant Settlement Officer Consolidation, Kanpur respectively.

(2.) The dispute pertains to Khata Nos. 427 and 1169 situated in village Rasulabad, Khata No. 639 of village Bairisal and Khata No. 301 situated in village Malkhanpur Jamthar, District Kanpur Dehat. These khatas were admittedly recorded in the name of Ram Prasad. The dispute pertains to be succession to the property belonging to Ram Prasad.

(3.) The petitioner claims to be the daughter's son of Ram Prasad while the respondent Nos. 3 and 4 are the heirs of one Baboo Lal, the nephew of Ram Prasad. The objection under Sec. 9 -A(2) was filed by the predecessor in interest of respondent Nos. 3 and 4 namely Baboo Lal, against the basic year entry which was in favour of the petitioner.