MOHAMMAD HARUN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, Sri M.N. Singh and learned counsel for the contesting respondents.

(2.) CHALLENGING the order dated 21st of September, 2011 passed the Deputy Director of Consolidation, Bareilly in two connected revisio nos.226 of 2011 and 235 of 2011, the present writ petition has been file

(3.) THE village had come under the consolidation operation and after completion of the consolidation operation the village was denotified in til LCD Mohd. Harun v. Deputy Director of Consolidation (Prakash Krishna, J.) 187 year 1962 -1963. During the first consolidation operation, the petitioners or any other person did not raise any objection with regard to the deletion of the name of Mohd. Azim. The property in dispute was recorded in the name of Qareem Bux.