RAM DEO Vs. DHARM RAJ AND OTHERS

JUDGEMENT

(1.) Heard Sri Namwar Singh, learned Counsel for petitioners and Sri Manoj Mishra appearing for contesting respondent No. 2.

(2.) In view of office report dated 7.3.2003, service of notice on opposite party No. 1 and 3 to 26 is deemed to be sufficient under the Rules of Court.

(3.) Dispute between the parties pertaining to chak allotment proceeding travelled up to the revisional stage. Deputy Director of Consolidation vide order dated 9.10.2002 dismissed the revision on the ground that title dispute between the parties with regard to land in dispute was pending adjudication before this Court in writ petition No. 16 of 1979 and after decision of the same it would be open to the revisionists/petitioner to raise the issue again.