HEERAMATI Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND ORS.

JUDGEMENT

(1.) Heard Shri Mohan Tiwari, learned counsel for the petitioner and Shri Sanjay Kumar, counsel for the respondent no. 4, the main contesting respondent.

(2.) This writ petition, which arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act.

(3.) The claim of the petitioner is that she is the daughter of one Bhagelu. Bhagelu died during the life time of his father Sangam on 04.12.1951, six months after the enforcement of the U.P. Zamindari Abolition and Land Reforms Act.