JAGESHWAR Vs. SUNDER LAL

JUDGEMENT

(1.) Heard.

(2.) Present petition has been preferred challenging the impugned order dtd. 15/11/1976 passed by the Settlement Officer (Consolidation) and the impugned revisional order dtd. 26/9/1980 passed by the Deputy Director of Consolidation.

(3.) Learned counsel for the petitioners has submitted that the petitioners and the respondents belong to the family of late Binda, who had two sons Sarju and Dwarika. Sarju had two sons namely Baiju and Gayadeen while Dwarika had two sons namely Neemar-petitioner and Sukhnandan-respondent no. 6. Baiju had two sons namely Jagannath-respondent no. 4 and Badri-respondent no. 5 whereas Gayadeen has three sons namely Sundarlal-respondent no.1, Shiv Shankar-respondent no. 2 and Ram Kumar-respondent no. 3.