(1.) Heard Sri U.S Sahai learned counsel for the petitioners, Sri Girish Kumar holding brief of Sri Jai Pal Singh learned counsel for the private respondent no.3 and learned Standing counsel for the State respondents.
(2.) The petitioners before this Court have laid a challenge to the judgment and order dtd. 19/1/1983 passed by the Deputy Director of Consolidation, Pratapgarh (hereinafter referred to as D.D.C) whereby two revisions, one preferred by respondent no.2 (now deceased and represented by his legal heirs) and the other revision filed by the petitioner no.1, which were clubbed were decided by a common judgment and as a consequence, the revision preferred by the respondent no.2 was allowed and the revision of the petitioner no.1 was dismissed.
(3.) During pendency of the instant writ petition the private respondent nos.2, 6, 9, 10 and 11 had died and their legal heirs have been brought on record. However, for the sake of convenience, this Court shall refer to the parties as they were impleaded in the writ petition itself.
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