KRISHAN DEVI Vs. D.D.C.

JUDGEMENT

(1.) Heard Shri Surya Kant Singh, learned counsel for the petitioners, Shri Shikhar Anand, learned counsel appearing for the private respondent No. 2 and the learned Standing Counsel for the Staterespondents.

(2.) Under challenge is the order dtd. 7/11/1984 passed by the Deputy Director of Consolidation, Sitapur whereby it dismissed the revision preferred by the petitioner affirming the order passed by the Settlement Officer of Consolidation dtd. 9/4/1980 as a consequence the order passed by the Consolidation Officer has been affirmed.

(3.) The dispute relates to Khata No. 624 of village Sevta, Pargana Kondri North, Tehsil Biswan, District Sitapur. Upon the commencement of the consolidation operation in the village in question, the petitioner filed their objections under Sec. 9A(2) of the U.P. Consolidation of Holdings Act, 1953 claiming rights in the said Khata being the daughter of Bihari recorded tenure holder. The claim of the petitioner was that the disputed property in question was recorded in the name of Bihari son of Raghubar. On his death, he was survived by his widow Hardai and the petitioner who are daughters inherited the same.