RAM LAKHAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION BAHRAICH

JUDGEMENT

(1.) Heard Shri Rajeiu Kumar Tripathi, learned counsel for the petitioners and Shri R. N. Tewari, learned counsel for the private respondents.

(2.) Under challenge is the order dtd. 2/6/1986 passed by the Deputy Director of Consolidation, Bahraich whereby it has allowed the revision of the private respondents and set aside the judgment passed by the Settlement Officer of Consolidation and Consolidation Officer, as a result the objections of the private respondents were allowed.

(3.) During the pendency of the petition, few of parties had expired and the counsel for the petitioners has moved an application for substitution which has been allowed and the legal heirs have been brought on record. However, for the sake of convenience, the Court shall refer to the parties as they were originally impleaded at the time of filing of the petition.