RAM BRIKSHA Vs. D.D.C.

JUDGEMENT

(1.) This writ petition arises out of proceedings under Section 9A(2) of the U.P. Consolidation of Holdings Act. It is directed against the order dated 14.11.1972 passed in Case No.5526 (Ram Murat Vs. Ram Briksha) by the Consolidation Officer the order dated 04.03.1974 passed in Appeal No.233 (Ram Briksha Vs. Ram Murat) by the Assistant Settlement Officer Consolidation as also against the revisional order dated 20.03.1976 passed in Revision No.3155 (Ram Briksha Vs. Ram Murat) by the Deputy Director of Consolidation, Varanasi.

(2.) During the pendency of this writ petition the petitioner Ram Briksha died and he was substituted by his heirs and legal representatives and Respondent No.4, Ram Murat also died and he was also substituted by his heirs and legal representatives.

(3.) The dispute in this writ petition relates to Plot No.663, area 6 Vishwa and 10 Dhoor situated in Village Bhaskarpur, Pargana Kera Mangraur, Tehsil Chakiya, District Varanasi.