SIYA RAM Vs. DEPUTY DIRECTORS OF CONSOLIDATION, HARDOI

JUDGEMENT

(1.) This writ petition has come up for admission today.

(2.) The petitioner has assailed the order passed by the Deputy Director of Consolidation, copy of which is annexure-5 to the writ petition. He has drawn the attention of the court to the findings recorded by the Deputy Director of Consolidation. The Deputy Director of Consolidation has not dealt with the submissions of the petitioners and taken note of the Bharat versions findings have been recorded in his favour.

(3.) Shri Anurag Narain has put in appearance on behalf of Bharat. After his death, his legal heirs Sita Ram, Kamlesh and Rameshwar sons of Bharat have been substituted. Formal substitution has already been carried out under the Rules of the Court by red-ink on 15.3.2010.