JATA SHANKAR Vs. STATE OF UP

JUDGEMENT

(1.) Supplementary-affidavit filed today on behalf of the petitioners is taken on record.

(2.) Heard learned counsel for the petitioners, learned Standing Counsel for the State-respondents as well as learned counsel for the private respondents No. 3 and 4 and perused the record on Board.

(3.) The petitioners have shown their grievance against the order dtd. 18/5/2024 passed by the Deputy Director of Consolidation (in brevity 'D.D.C.') in Revision No. 0067 of 2021 filed on behalf of Hausla Prasad (respondent No. 4) and Revision No. 0068 of 2021 filed on behalf of Prabhawati Devi (respondent No. 3) whereby respective chaks of the petitioners have been disturbed.