VISHWA NATH SINGH Vs. BORAI SINGH AND OTHERS

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Counsel for the petitioner and Sri T.B. Pandey appearing for the contesting respondent No. 3.

(2.) The dispute relates to plot Nos. 143/1 and 143/2 of Khata No. 35 which was recorded as bhumidhari holding of the petitioner in the basic year.

(3.) During consolidation operation an objection under Sec. 9 (A) (2) of the Act was filed by Sri Amrej Singh, (father of the respondent Nos. 1 to 4) claiming cotenancy rights in the land in dispute on the ground that it was ancestral. It was also pleaded that before enforcement of U.P.Z.A. and L.R. Act the land in dispute was in the tenancy of Budhi Yadav who was ejected and the land in dispute came in his cultivation and became Khudkasht. Another objection was filed by the respondent Nos. 5 and 6 claiming half share in the land in dispute.