KANAUJI LAL Vs. DDC

JUDGEMENT

(1.) Heard Sri V.K.Pandey, learned counsel for the petitioners , Sri Vinay Bhushan, learned Additional Chief Standing Counsel as well as Sri D.C. Mukherjee, learned counsel appearing on behalf of opposite parties no. 16 to 22 and 24 to 26 and perused the record.

(2.) By means of present writ petition, petitioners have challenged the order dated 8.8.1995 ( Annexure no.15) passed by Deputy Director of Consolidation, Sitapur and order dated 27.4.1988 ( Annexure no.14 ) passed by Assistant Settlement Officer Consolidation, Sitapur .

(3.) Facts as submitted by learned counsel for the petitioners are to the effect that the controversy in the present case relates to Khata No. 161 which was acquired by Sri Ram Prasad and Bachhu Lal as well as Khata No. 160 which was acquired by Sri Ram Prasad and Manohar on the basis of patta granted by the Court of Wards. Subsequently the land of Khata No. 161 and 160 has been amalgamated and the entire land formed part of Khata no. 294.