NIRANKAR PRASAD Vs. DEPUTY DIRECTOR CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard Shri Shyam Mohan, learned counsel for the petitioners and the learned Standing Counsel for the State-respondents. None has put in appearance on behalf of the private-respondent to argue the case.

(2.) By means of the instant petition, the petitioners assail the order dtd. 31/10/1975 passed by the Consolidation Officer which was affirmed in the appeal which was dismissed by means of order dtd. 9/3/1979 and subsequently the matter was taken up in revision which also came to be rejected by means of order dtd. 17/12/2081.

(3.) Submission of the learned counsel for the petitioners is that the dispute in question is confined to Khata No.271 situate in village Bhurideha, pargana and tehsil Tanda District Faizabad (now Ambedkar Nagar). It is urged that initially Khata Nos.270 and 271 which was the subject matter was recorded in the name of Nanak Saran the predecessor-in-interest of the private respondent no.4 and Parsu Lal petitioner no.2 who are both son of Kashi Prasad while Khata No.271 was recorded solely in the name of Nanak Saran.