CHHANGA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri U.S. Sahai, learned counsel for the petitioners.

(2.) In the instant petition, the original petitioners namely Chhanga and Bashir have assailed the order dtd. 8/9/1978 passed by the Consolidation Officer, Mishrik, District Sitapur. The other order under challenge is dtd. 12/8/1980 passed by the Deputy Director of Consolidation, Sitapur, as a consequence, the claim of co-tenancy claimed by the private respondents which was upheld by the Consolidation Officer did not find favour with the Settlement Officer of Consolidation but in revision before the Deputy Director of Consolidation, the order of SOC was set aside and the order of CO was upheld.

(3.) During pendency of the instant petition, the private respondent Nos. 3, 4 and 5 have died and their legal heirs have been brought on record. The petitioners also moved another application bearing No. 104261 of 2013 indicating that the original petitioners have sold their share in favour of the applicants who have moved the said application for impleadment.