HUKUM SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the judgment and order dated 03.11.2001, passed by Deputy Director of Consolidation / Collector, Haridwar (Annexure no. 17) in Revision Nos. 87 of 2001, 117 of 2001, 166 of 2001 and 175 of 2001, whereby the revision was dismissed and the order of appellate court was affirmed and further quashing the order dated 06.01.2001 (Annexure No. 12), passed by respondent nos. 1, 2 and 3 to this writ petition.

(3.) BRIEFLY stated facts giving rise to this writ petition are that according to the petitioners, the area of the petitioners were shown in revenue record of Gata No. 22 -m, area 0.517 Hectare of Khata No. 510 situated in Village Badehri Rajputan, Pargana and Tehsil Roorkee, District Haridwar supported by Sajra and this area was also recorded.