BHAIRO Vs. ASSTT DIRECTOR OF CONSOLIDATION DEORIA

JUDGEMENT

(1.) R. H. Zaidi, J. Heard learned Counsel for the parties.

(2.) BY means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 2-5-1981 passed by respondent No. 1 allowing the revision filed by the Respondent Nos. 2, 3 and 4, hereinafter referred to as 'the contesting respondents'.

(3.) LEARNED Counsel for the petitioners vehemently urged that the petitioners have been in possession of the land in dispute continuously and contesting respondents have got no concern with the same. It was also urged that the gift deed referred to and relied by the respondents was void and the same was, therefore, liable to be ignored. The view taken to the contrary by the respondent No. 1 relying upon the compromise decree and deciding the case on the basis of the same was manifestly erroneous and illegal. The impugned order was, therefore, liable to be quashed.