RAM PIARI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri S.C. Verma, learned Counsel for the Petitioners and Sri Vishnu Dutt Ojha, learned Counsel for the contesting Respondents and the learned Standing Counsel for the Respondent Nos. 1 and 2.

(2.) The Petitioner-Ram Pyari had died during the pendency of the writ petition and is now substituted through her heirs. The Respondent No. 3 has also died during the pendency of the writ petition and is duly substituted through his heirs.

(3.) The dispute relates to the claim of tenancy rights in respect to the disputed Khata where the Petitioner Ram Pyari claimed 1/2 share on the basis of the following pedigree.