(1.) The petitioners, who are eight in number, impugn the validity of the orders dtd. 5/6/1986, 5/9/1985 and 2/11/1979 passed by the Deputy Director of Consolidation, Varanasi, Camp Gyanpur, the Assistant Settlement Officer of Consolidation, Varanasi (West) and the Consolidation Officer, Gyanpur, District Varanasi (now Bhadohi), respectively, rejecting the petitioners' claim for mutation of their rights over land, which shall be hereinafter morefully described.
(2.) The facts giving rise to this petition are required to be noticed about their salient features, which are these:
(3.) Apart from the land, above mentioned, that was agricultural and, therefore, consolidated into a chak in Smt. Balraji's name, bearing Chak No.68, Smt. Balraji also owned certain plot numbers that did not qualify as land under the Act of 1953 and were, therefore, excluded from the consolidation scheme. Plots of land, that were not included as part of Chak No.68, belonging to Balraji, are shown below, also in tabular form:
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