ABDUL SAMI Vs. D D C

JUDGEMENT

(1.) Heard Sri M.A. Khan, learned counsel for the petitioners and Sri A.M. Zaidi for the contesting respondents.

(2.) This petition arises out of proceedings under Rule 109A of the U.P. Consolidation of Holdings Rules and seeks quashing of the orders dated 24.9.1982, 28.3.1983 and 21.3.1984 passed by the respondents 3, 2 and 1 respectively.

(3.) Facts of the case briefly stated are that on the start of consolidation operations, three plots, namely, 3056, 3058 and 3066 of Village Chandpur, Post Chandpur, District Bijnour, were recorded in the name of Mohd. Bux. The contesting respondents filed an objection claiming co-tenancy therein. Their claim was upheld by this Court in writ petition filed by the petitioners' predecessor in interest being Writ Petition No. 952 of 1963, which was dismissed on 7.4.1969 and the contesting respondents were finally held to be co-tenure holders of the land in question.