RAJ BAHADUR Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard learned counsel for the parties and gone through the record of the case.

(2.) During the pendency of the present writ petition, petitioner Nos. 1, 2, 4, 5 and 6 had died and their legal representative/heirs have already been substituted (hereinafter referred to as the petitioners). Similarly, the respondent Nos. 5, 6, 7, 8, 9, 9/1, 10, 13,14, 15, 15/1, 16 and 17 had died and their legal representatives/heirs have also been substituted (hereinafter referred to as the respondents).

(3.) The present petition has been preferred for quashing of the impugned revisional order dtd. 3/3/1978 passed by the Deputy Director of Consolidation.