BABURAM @ BABU PRASAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Ganga Prasad Mishra, learned counsel for the petitioners, learned Standing Counsel for the State respondents as well as Shri Nagendra Bahadur Singh, learned counsel appearing for the respondent No. 5.

(2.) By means of the instant petition the petitioners assail the order dtd. 26/10/2024 passed by the Deputy Director of Consolidation whereby revision preferred by the petitioners have been dismissed affirming the order dtd. 30/7/2019 passed by the Settlement Officer of Consolidation which in turn upholds the order passed by the Consolidation Officer dtd. 29/10/2018.

(3.) The facts giving rise to the instant petition are being noticed hereinafter. The dispute relates to Plot No. 1308 (M) measuring 0.00016 hectare which was recorded in the name of Sadhu, son of Sarju. It is the case of the petitioners that Sadhu had entered in a compromise with Bhagwan Prasad (who was the predecessor in interest of the present petitioners) and in pursuance thereof the predecessor in interest of the petitioners was given possession and the name of Bhagwan Prasad came to be recorded in the revenue records relating to Plot No. 1308 (M) measuring 0.00016 hectare.