BASUDEO Vs. MURLI

JUDGEMENT

(1.) Heard.

(2.) Taking note of the facts of the case as also that the matter is extremely old and also that in view of order proposed to be passed no prejudice could be caused to private respondent(s), the issuance of notice to the private-respondent(s), as per the report(s) of the Office, is hereby dispensed with.

(3.) The petitioners namely Basdeo and Sukh Deo, sons of Gopal, by means of the present petition, have impeached the order dtd. 27/7/1971 (annexed as annexure No. 4 to the petition) passed by the opposite party No. 9-Deputy Director of Consolidation, Jaunpur, Camp at Faizabad, in Revision No. 973 of 1971 preferred under Sec. 48 of the U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953"). The order dtd. 27/7/1971 reads as under :