CHIKHURI Vs. JOINT DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) List revised. No one appears for the contesting respondent.

(2.) Heard learned counsel for the petitioner.

(3.) In the basic year, only the name of the petitioner was recorded in the revenue records against the land in dispute. On 15.11.1975, objection was filed before ACO Bharatganj, Allahabad by Sarju Pal respondent No.2 in the writ petition to the effect that in Khata No. 105 alongwith petitioner the name of objector (Sarju) should also be recorded as he had got half share therein. On 17.11.1975 another objection was filed by Ram Chandra respondent No.3 who is real brother of the petitioner. His Objection was that only he was in possession of the property in dispute i.e. agricultural land included in Khata No. 105 and after expunging the name of Sarju as occupant the name of objector Ram Chandra shall be recorded. Through another objection of the same date Ram Chandra stated that his name should also be included alongwith the name of petitioner as co-tenure holder as he was his real brother, in the revenue records in respect of agricultural land comprised in Khata No. 105. Copies of all the three objections are annexed as annexure 1, 2 and 3 to the writ petition.