RAM NARESH Vs. DEPUTY DIRECTOR OF CONSOLIDATION, SULTANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Notice on behalf of respondent Nos. 1 to 4 and 14 has been accepted by the office of Chief Standing counsel. Sri Mohan Singh learned counsel has accepted notice on behalf of respondent No. 15 and Sri R.R. Upadhyay learned counsel has put in appearance on behalf of private respondent No. 7 on caveat.

(2.) Assailing the three orders, learned counsel for the petitioners submits that the property-in-question was the ancestral property coming down in the hands of the petitioners from their forefathers namely Ganeshi.

(3.) It is also the case of the petitioners that their ancestor namely Chhedi had acquired the rights in the said property and also set up the case on the basis of lease/Kabuliyat said to have been executed by Riyasat Kudwar in 1334 fasli (1927 CE).