DAYA RAM Vs. D.D.C. FAIZABAD

JUDGEMENT

(1.) Heard Shri I.D. Shukla, learned counsel for the petitioners and learned standing counsel for the State-respondents. None has appeared on behalf of the private-respondents despite service.

(2.) By means of the instant petition, the petitioners are assailing the impugned orders dtd. 5/1/1979 and 24/4/1979 contained in Annexures No.7 and 8 respectively with the petition passed by the Deputy Director of Consolidation, Faizabad in Revision No.2320 and in 4548 respectively.

(3.) In order to appreciate the controversy, briefly the facts giving rise to the instant petition are being noticed hereinafter.