MAST RAM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri Ravi Sinha, learned counsel for the petitioners, learned State Counsel appearing on behalf of opposite party nos.1 and 2 as well as Shri Bajrang Bahadur Singh, learned counsel appearing on behalf of opposite party nos.3 to 5 and perused the record.

(2.) FACTS in brief of the present case are that late Shri Ram Abhilekh/petitioners' father who was Shikmi Kastkar of the land in dispute situated in Village -Tajudeenpur, Pargana Aldemau, Tehsil -Kadipur, District -Sultanpur, became Sirdar after Abolition of Zamindari and after depositing 40 times of land revenue, became Bhumidar with transferable rights. After his death, the name of the petitioners were entered over the land records i.e. Khatauni 1359F and Khatauni of 1419 -1424F.

(3.) DURING the consolidation proceedings, the father of the opposite party nos.3 to 5 filed objections under Section 9A (2) of U.P. C. H. Act before the Consolidation Officer, Kadipur, District -Sultanpur in which an order on 27.07.2013 has been passed.