DEVESH SINGH ALOK PRATAP SINGH AND SHIV MOHAN SINGH SONS OF SRI ARIMARDAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION ASSISTANT SETTLEMENT OFFICER OF CONSOLIDATION

JUDGEMENT

(1.) By means of this writ petition, petitioners have challenged the judgment of the Deputy Director of Consolidation, Banda dated 21.12.2004.

(2.) Learned counsel for the petitioners and learned State Counsel have been heard.

(3.) Facts in brief, will be sufficient to dispose of this writ petition.