ANIL SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary affidavit filed by the learned counsel for the petitioners is taken on record.

(2.) Heard learned counsel for the petitioners, Shri Hemant Kumar Pandey, learned standing counsel has been accepted on behalf of the respondents No.1 and 2 and the private-respondent No.3 is represented by Shri Mohiuddin Khan, Advocate.

(3.) By means of the instant petition, the petitioners assail the order dtd. 11/3/2024 passed by the Deputy Director of Consolidation, Ayodhya (for short, 'DDC'), whereby the revision preferred by the petitioners was dismissed affirming the order dtd. 6/5/2022 passed by the Settlement Officer of Consolidation, Ayodhya (for short, 'SOC'), as a result, the objections filed by the private-respondent No.3 were allowed (originally filed by her mother Smt. Dashrath Dei, who expired during the proceedings before the SOC).