OM JI Vs. COLLECTOR/D.M. FAIZABAD

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Standing Counsel for the State-respondents. None has appeared to argue the case on behalf of the private respondents no.4 and 5.

(2.) The petitioners have preferred the instant petition assailing the order dtd. 30/5/2005 passed by Additional District Magistrate (A), Faizabad.

(3.) The petitioners are aggrieved by the order dtd. 30/5/2005 as an earlier order passed by the Deputy Director of Consolidation, Faizabad dtd. 7/5/1999 has not been taken note of. Moreover, the chakroad which was carved on plot No.213 has been disturbed by the Additional District Magistrate (A), Faizabad which could not have been done in light of the order dtd. 7/5/1999.