SHAMBHOO NATH MISRA Vs. D.D.C. PRATAPGARH

JUDGEMENT

(1.) Heard Sri Vijay Bahadur Verma and Sri Salik Ram Tiwari, learned counsel for the petitioners, learned counsel for the State and Sri Prem Narayan Mishra, Advocate in person, who is the opposite party No. 3 in this petition.

(2.) By means of this petition, the petitioners have assailed the order dtd. 4/12/2003 passed by the opposite party No. 1/Deputy Director of Consolidation, District Pratapgarh passed in Revision No. 01 (Jagat Pal v. Ram Garib) and Revision No. 02 (Sheetla Prasad v. Ram Krapal).

(3.) It is relevant to clarity here that by the order impugned dtd. 4/12/2003, two revisions were decided. The petition pertaining to revision No. 01 (Jagat Pal v. Ram Garib) has already been finally decided vide order dtd. 1/9/2020 passed in CONSOLIDATION No. 87 of 2004 (Ram Kripal Dubey v. Deputy Director Consolidation, Pratapgarh and others).