VINOD KUMAR TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Pratima Devi, learned counsel for the petitioner as well as the learned Additional Chief Standing Counsel for the State-respondents whereas none has put in appearance on behalf of the private respondents despite due service.

(2.) By means of the instant petition, the petitioner assails the impugned order dtd. 30/3/1978 passed by the Deputy Director of Consolidation, Pratapgarh in Revision No. 3289/1454 whereby the Revision was allowed and the two decisions passed by the Consolidation Officer dtd. 25/6/1975 in Case No. 1652/5400 as well as the order passed by the Settlement Officer of Consolidation dtd. 12/1/1976 in Appeal No. 1861 has been set aside, as a result, the private respondents namely Jagdish Narain, Dev Narain, Raj Naraya and Ram Adhar were granted co-tenancy rights.

(3.) During the pendency of the instant petition, original petitioner Raghav Prasad and the original private respondents namely Jagdish Narain, Budh Narain, Raj Naraya and Ram Adhar died. The respective parties were duly substituted and are being represented by their legal heirs.