RAM DULAREY SINGH. Vs. DEPUTY DIRECTOR CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Ashok Kumar Verma, learned counsel for the private respondents and Sri Hemant Kumar Paney, learned Additional Chief Standing Counsel.

(2.) During the pendency of the present writ petition, after the demise of petitioner No. 1, his legal heir/representative has been substituted by Petitioner No. 1/1, after demise of Petitioner No. 3 his legal heirs have been substituted by Petitioner No. 3/1 and Petitioner No. 3/2 and after the demise of Petitioner No. 3/1 his legal heir has been substituted by petitioner No. 3/1/1. Similarly after the demise of respondent Nos. 5 and 8, their legal heirs have been substituted as 5/1 to 5/3 and 8/1 to 8/2 respectively, whereas Respondent Nos. 6 and 7 have died issueless.

(3.) The present writ petition has been preferred for quashing of the impugned appellate order dtd. 3/2/1981 passed by the Settlement Officer, Consolidation and the revisional order dtd. 16/1/1982 passed by the Deputy Director of Consolidation.