RAJA RAM DECD Vs. RAM SABAD

JUDGEMENT

(1.) Heard Sri R. P. Singh, learned counsel appearing on behalf of the petitioner and Sri V. S. Tripathi appearing on behalf of the opposite parties.

(2.) The petitioners have approached this Court against the order dated 8.2.1980 passed by opposite party No. 10 and the order dated 29.8.1978 passed by opposite party No. 11.

(3.) The brief facts of the case are that one Baiju, the Co-Bhumidhar along with Raja Ram, Rajmani, Kalpnath and Dharamraj transferred his share through the sale deed dated 16.7.1974 in favour of opposite party Nos. 1 to 6 and by another sale deed executed on the same day, i.e., 16.7.1974. transferred his share in favour of opposite party Nos. 7 to 9. Thereafter the transferees moved the application before the Consolidation Officer for mutation of their names in the revenue records. The petitioners Raja Ram and three others filed objection and the Consolidation Officer rejected the mutation application on the ground that the transfer was bad as no permission under Section 5 (1) (c) (U) of U. P. Consolidation of Holdings Act was obtained from the Settlement Officer, Consolidation prior to the execution of the sale deed. The said order was challenged by the opposite parties before the Settlement Officer, Consolidation who by the judgment and order dated 28.9.1978 allowed the appeal. Being aggrieved by the aforesaid order, the petitioners filed revision which too was dismissed by the revisional court by the judgment and order dated 8.2.1980. Being aggrieved by the aforesaid orders, the petitioners have approached this Court.