MUNDER Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for petitioner, Shri Panna Lal Gupta, learned counsel for respondent No. 4 as well as Shri Hemant Kumar Pandey, learned State Counsel.

(2.) The present writ petition has been preferred for quashing of the impugned Revisional order dtd. 27/1/1982 passed by respondent No. 1 i.e. Deputy Director Consolidation, the impugned appellate order dtd. 17/7/1979 passed by respondent No. 2 i.e. Assistant Settlement Officer Consolidation and the judgment and order dtd. 3/10/1978 passed by respondent No. 3 i.e. Consolidation Officer.

(3.) During the pendency of present writ petition, the petitioner Munder had expired and in his place, his legal heirs have been substituted and they will be addressed as petitioners. Similarly, after the demise of respondent No. 4, Bhonu, his legal heirs have been substituted and they will be addressed as respondents.