PARAS NATH Vs. D.D.C. AND OTHERS

JUDGEMENT

(1.) Heard Sri Dinesh Pathak, learned counsel for the petitioners and Sri M.D. Mishra for the respondents.

(2.) The instant writ petition arises out of an objection under Sec. 9-A (2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders passed by the Consolidation Officer on 31.12.1973 and the order passed by the Deputy Director of Consolidation on 05.08.1980.

(3.) The dispute in the writ petition is a dispute regarding shares of the parties in four Khatas of village Burhanaiya. The Khatas in dispute are Khata Nos. 23, 36 and 60. The peidegree given, is not disputed. The common ancestor of the parties was one Sukh Lal, who had four sons namely, Guru Narain, Ram Narain, Bisheshwar and Kashi Ram. The dispute in the instant writ petition pertains to the shares of the branches of Guru Narain and Ram Narain.