BABU RAM Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) Heard Shri S.N. Mishra, learned Counsel for the petitioners. The case was taken up in the revised list, but none has appeared on behalf of the respondents.

(2.) The dispute in the writ petition pertains to the land of khata No. 150 situated in village Itai Khujari, Tappa Puraina, Pargana Amodha, Tehsil Haraiya, District Basti.

(3.) In the basic year record, this land was entered as sirdari of respondent No. 3, Bhagwati, since deceased and represented his heirs. The case of the petitioners in the objection was that the land in dispute was their sirdari land and they were recorded in the main column as chief tenants. Their names were surreptitiously and fraudulently scored out and the name of the Bhagwati was entered without following the prescribed procedure under the Land Record Manual. They also claimed that they inherited this land from their grandfather, as daughter's son and have been in cultivatory possession ever since.