RAMJI Vs. SHYAM LAL

JUDGEMENT

(1.) By means of this writ petition under Article 226 of the Constitution of India, the petitioners pray for quashing of the order dated 3.4.1980, passed by Deputy Director of Consolidation, as contained in Annexure-6 to the petition and the order dated 28.9.1977, passed by the Assistant Consolidation Officer, as contained in Annexure-1 to the writ petition.

(2.) Dispute relates to khata No. 436, having an area of 2 bighas and khata No. 486, having an area of 23 bighas, 16 biswas situated in village Ainjar, Pargana Barausa, Tehsil and District Sultanpur. In the basic year khatauni, khata No, 486 was recorded in the name of petitioners, Ram Ji and Shyam Ji, whereas khata No. 436 was recorded in the name of opposite parties Nos. 1 to 3.

(3.) It would be relevant to mention at this very stage that petitioner No. 2, Shyam Ji was minor and at the time of filing of the petition he was alleged to be aged about 11 years. Opposite party No. 1, Shri Shyam Lal died during the pendency of the petition and his sons, S/Shri Sant Ram and Net Ram have been substituted as his legal representatives.