SHESH MANI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Govind Krishna, learned counsel for the petitioners and Sri S.N. Pandey Advocate for the respondent Nos. 5,6 and 7.

(2.) Counter and rejoinder affidavits have been exchanged. The writ petition is listed for admission. As agreed between learned counsel for the parties, I proceed to decide the writ petition finally.

(3.) The orders challenged in the writ petition are dated 21.9.1988 passed by the Consolidation Officer, Ramai Patti, Mirzapur, 28.9.1993 by Settlement Officer Consolidation, Mirzapur and 22.5.2000 by the Deputy Director of Consolidation, Mirzapur, Annexures 3, 5 and 7 respectively to the writ petition.