BACHAN Vs. KANKAR

JUDGEMENT

(1.) This is an appeal by special leave from the judgment dated 13 July, 1965 of the High Court of Allahabad dismissing Special Appeal No. 314 of 1965.

(2.) The respondents in the present appeal confined their relief in the High Court to plots Nos. 573 and 1039 of village Hathwara, Pargana and Tehsil Saidpur, District Ghazipur.

(3.) The facts in the present appeal are these. The respondents made an application under Article 226 of the Constitution for quashing the order of the Deputy Director of Consolidation dated 7 September, 1963 dismissing the revision petition of the respondents against the order of the Settlement Officer (Consolidation). Ghazipur dated 22 June, 1963 ordering the entry of the names of the appellants in respect of the plots in dispute in the present appeal.