(1.) Heard learned counsel for the petitioners, the learned Additional Chief Standing Counsel for the State-respondents as well as Sri Pawan Kumar Mishra, learned counsel for the respondent no. 2.
(2.) Under challenge are the two orders dtd. 19/5/2003 passed by the Settlement Officer of Consolidation whereby it allowed the appeal of Chhangur which was assailed by the petitioners by filing a revision and the revision has been dismissed by means of order dtd. 10/12/2003.
(3.) In order to appreciate the controversy involved in the instant petition, certain facts are being noticed hereinafter:-