CHANDI PARSAD Vs. D D C

JUDGEMENT

(1.) The subject-matter of the writ petition is Gata No. 5487 (area 4 big has), Gata No. 624 (area 2 big has 10 biswansi), Gata No. 672(area 2 big has 10 biswansi) of Khata No. 141 in respect of village Dabauli, District Kanpur. The petitioner was recorded as Sirdar over the property in dispute in the revenue record of the basic year. The respondent Nos. 4 and 5 (who have died during the pendency of the writ petition) were also recorded over the property in dispute in column No. 9.

(2.) During the consolidation proceedings, the petitioner filed objection for expunging the names of respondent Nos. 4 and 5 on the pleas inter alia that he is a Sirdar of the plots in question and that the said respondents have no right, title or interest therein. On October 20, 1973, the Consolidation Officer rejected the aforestated objection of the petitioner. The order of the Consolidation Officer was confirmed by the Settlement Officer of Consolidation by order dated 30th of August, 1975 and these two orders have been confirmed in revision filed by the petitioner before the Deputy Director of Consolidation by the impugned order.

(3.) Challenging the aforestated three orders, the present writ petition has been filed.