HAUSLA Vs. RAM ASHISH

JUDGEMENT

(1.) Heard Ms. Atiya Abid, learned counsel for the petitioners and Shri Moti Chand Yadav, learned counsel for the contesting private respondent no.1.

(2.) The instant petition has been filed by the petitioners assailing the judgment dtd. 15/12/1980 passed by the Deputy Director of Consolidation, Faizabad (now Ayodhya) whereby it allowed the revision preferred by the private respondent no.1 and set aside the order passed by the Settlement Officer of Consolidation dtd. 18/5/1972 as a result the order passed by the Consolidation Officer dtd. 31/7/1970 was maintained.

(3.) In order to appreciate the controversy involved in the instant petition, certain germane facts are being noticed first. The dispute between the parties relates to Khata No.12 of village Baranpur, Pargana Birhar, Tahsil Tanda (now Ambedkar Nagar), District Faizabad (now Ayodhya).