RAM BAHAL Vs. D.D.C.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Additional Chief Standing Counsel and Shri Vijay Bahadur Verma, learned counsel for the private respondents.

(2.) Present petition has been preferred for quashing of the impugned order dtd. 16/1/1981 passed by the Settlement Officer (Consolidation) and the impugned revisional order dtd. 9/7/1981 passed by the Deputy Director of Consolidation.

(3.) Learned counsel for the petitioners has submitted that in the Basic year Khatauni, the land of Khata No. 875 having several gatas were recorded in the name of Chillar, the predecessors in interest of the petitioners.