AZIZUDDIN Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) These are two connected writ petitions i.e. Writ Petition No. 4304 of 1979 referred as first writ petition and Writ Petition No. 9996 of 1979 referred as second writ petition filed against the judgment of the Deputy Director of Consolidation dated 1.3.1979.

(2.) In the first writ petition, claim of petitioner is that his claim on the basis of patta dated 5.5.1955 by Bhudan Yagya Samiti was accepted by the Consolidation Officer and thereafter by the Settlement Officer, Consolidation but the Deputy Director of Consolidation without reversing and meeting the reasoning and finding given by two Courts and without noticing evidence relied upon by two Courts, has illegally allowed the revision and negatived the petitioner's claim.

(3.) In the second writ petition, claim of petitioner is that in respect to an area of 0-10-0, the Consolidation Officer has wrongly directed the name of Babu Lal to be recorded. After hearing learned Counsel for the parties, there appears to be no dispute about certain facts and therefore, on brief mention both writ petitions are being finally decided.