AZIMULLAH Vs. DOST MOHAMMAD

JUDGEMENT

(1.) Heard Shri O.P. Misra, learned counsel for the petitioners and Shri Anand Kumar Tripathi, learned counsel for the respondents.

(2.) Present case is arising out of two objections filed by Alibas, Dost Mohammad, Neur, Rasool sons of Idu and Smt. Dukhni, daughter of Bullah @ Billar under Sec. 9-A (2) of Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as "Act of 1953") in regard to Khata No. 142 of Village-Kanchanpur, District-Deoria.

(3.) First set of objection filed by 4 brothers was based on a claim of co-tenancy being on ancestral property, whereas second set of claim was based on sole tenancy.