RAM NATH RAM LAKHAN MATHURA Vs. DEPUTY DIRECTOR OF CONSOLIDATION ASST SETTLEMENT OFFICERCONSOLIDATION

JUDGEMENT

(1.) These are two connected writ petitions which arise out of the one and the same judgment of the Deputy Director of Consolidation Jaunpur dated 12.5.83 by which revision filed by Ram Nath and others was partly allowed.

(2.) One writ petition has been filed by Ram Nath and others i.e. writ petition No. 9038 of 1993 and another writ petition has been filed by Shiv Ram i.e. writ petition No. 8703 of 1983. For convenience writ petition No. 9038 of 1983 filed by Ram Nath and others is being taken up as leading case and the judgment rendered will govern both the cases.

(3.) As facts of both writ petitions are interconnected and they are one and the same, their summary us noted below will suffice.