MOHD. SAYEED Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Case called out in the revised list. Even in the revised list, no one appeared on behalf of the private opposite parties.

(2.) Heard Sri Shaswat Srivastava, Advocate holding brief of Sri U.S. Sahai, learned counsel for the petitioners and Sri Badrish Kumar Tripathi, learned Additional Chief Standing Counsel along with Sri Mohd. Kaseem, learned counsel for the State-opposite parties.

(3.) By means of present writ petition, the petitioners have assailed the order dtd. 7/2/1981, passed by opposite party No. 1/Deputy Director of Consolidation, Faizabad, in Revision No.1695/842 arising out of proceedings under the Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as the 'Consolidation Act'). The petitioners seek the quashment of the impugned order dtd. 7/2/1981 passed by the Deputy Director of Consolidation (hereinafter referred to as DDC) and restoration of the orders passed by the Consolidation Officer (hereinafter referred to as CO) and the Assistant Settlement Officer Consolidation (hereinafter referred to as ASOC) dtd. 28/3/1979 and 30/9/1980, respectively which were in their favour.