JAYKALA Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Both these petitions have been filed against the order dated 13.10.2008 passed by the Deputy Director of Consolidation, Faizabad (DDC) in Revision No.2214/1507 (Sita Ram vs. Ramjeet and others) and Revision No.2239/1608 (Jagdish Prasad vs. Sita Ram and others.

(3.) It has been argued by Sri R.R. Upadhyaya appearing for the petitioners Jaykala and others that against the order passed by the Settlement Officer of Consolidation dated 9.7.2008, Sita Ram and Jagdish Prasad filed revisions. The petitioner no.1-Jaykala's husband was impleaded as respondent and notice was issued, but as is evident from the copy of two notices alleged to have been served, it was informed by the villagers of village Mathiya Hamlet, Gram Panchayat Jhabara that the husband of the petitioner no.1 was ill and was hospitalized and none was available at the house to receive notice, therefore, it had been affixed on the main door of the house.