SHIVPRAKASH SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard Shri Vijay Bahadur Verma, learned counsel for the petitioners, learned Standing Counsel for the State- respondent and Shri I.P. Singh, learned counsel for the private respondent no.2.

(2.) The petitioners have challenged the order dtd. 12/11/2012 passed by the Deputy Director of Consolidation, Faizabad whereby the revision of the private respondent no.2 has been allowed as a result the chak which was allotted to the petitioners have been affected.

(3.) The submission of the learned counsel for the petitioners is that the petitioners were recorded tenure holder of their Mool Gata Nos.250, 206 and 218 and some land was deducted from the holding of the petitioners for the purpose of Harijan Aabadi, road and Ambedkar Park as evident from the Form-2A which has been filed as annexure no.1 with the petition. The private respondent no.2 had eight plots, the details of which have been mentioned in paragraph-5 of the petition and also evident from Form CH 23 relating to the respondent which has been brought on record as annexure no.3.