SURENDRA KUMAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION BARABANKI

JUDGEMENT

(1.) Heard Sri Prahlad Maurya, learned counsel for the petitioners and learned counsel for the respondent.

(2.) This petition has been filed challenging the orders dated 07.06.2005 and 30.06.2006 passed by the respondent no.1-Deputy Director of Consolidation, Barabanki, in Revision No.760 and in restoration application moved thereafter respectively.

(3.) The case of the petitioners as stated in the writ petition is that a Chak was alloted in the name of Ishwardeen, the father of respondent nos.3 to5. Against the order passed by the Consolidation Officer dated 11.05.2000, an Appeal was filed by Ishwardeed claiming that he may be allotted one Chak on Gata No.32 which was his original holding. The Appeal was rejected on 20.06.2001. Thereafter, Ishwardeen died and the heirs of Ishwardeen, i.e. respondent nos.3 to 5 filed a Revision before the Deputy Director of Consolidation Barabanki against the order dated 20.06.2001. The said Revision was dismissed in default on 23.07.2002, thereafter, it was restored on the application made by respondent nos.3 to 5.