MEVALI DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Arvind Kumar Srivastava, learned counsel for the petitioners and learned Standing Counsel for respondent No.1 to 4. In view of the order proposed to be passed, notices need not to be issued to the respondent Nos.5 to 7

(2.) The petitioners have preferred the present writ petition with the prayer to quash the order dated 30.06.1982 passed by the respondent No.2/Settlement Officer, Jaunpur as well as order dated 20.11.2019 passed by the respondent No.1/Deputy Director of Consolidation, Jaunpur.

(3.) Facts in brief as contained in the writ petition are that on the basis of compromise, order dated 23.06.1980 was passed by the Assistant Consolidation Officer, District Jaunpur/respondent No.3, copy of which is appended as Annexure No.1 to the writ petition. Against the aforesaid order, private respondents filed appeal before the respondent No.2. The said appeal was allowed by the respondent No.2/Settlement Officer of Consolidation, Jaunpur vide its order dated 30.06.1982 and the matter was remanded before the Consolidation Officer, to decide the matter on merits. Against the aforesaid order, a revision was preferred by the present petitioners before the respondent No.1/Deputy Director of Consolidation Jaunpur. The said revision was dismissed by him vide order dated 30.11.2019. Findings were recorded that the order passed by the respondent No.2 is a perfect and valid order and in the facts and circumstances of the case, no interference is required. In the aforesaid order, directions were also given to the parties to appear before the Consolidation Officer who will decide the matter on merits.