MATLOOB Vs. ASSISTANT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) MR . Lok Pal Singh, Advocate for the petitioners, Mr. Mr. Anirudh Bhatt, Brief Holder for respondent no.1, Mr. M.S. Tyagi, Advocate for respondent nos.5/1 to 5/3 and Mr. Rajendra Singh, Advocate for respondent nos.6/1 to 6/5 and 7.

(2.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the judgment and order dated 18.12.1998 passed by Assistant Director of Consolidation, Muzaffarnagar, Camp at Roorkee, whereby the chak no.59 allotted to Zaheer has been amended.

(3.) BRIEFLY stated, the facts of the case, giving rise to this writ petition are, that Zaheer was alloted chak no.59 by the Consolidation Officer (for short, C.O.). Said chak no.59 was purchased by the petitioners from Zaheer by a registered sale deed dated 6.10.1998. Against the allotment of chak, revision no.204 was preferred by Sayeed Ahmed before the Assistant Director of Consolidation. Two revisions bearing nos.205 and 245 were also preferred before the Assistant Director of Consolidation. All these revisions were heard and disposed of by a common judgment and order dated 18.12.1998. In revision no.204, chak no.59 alloted to Zaheer has been changed. Feeling aggrieved, this writ petition has been filed by the petitioners.