RADHEY SHYAM Vs. D D C & OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The dispute in the present writ petition relates to Plot Nos.1061 and 1062 which admittedly are recorded as abadi land.

(3.) It transpires from the record that in Case No.3953, the concerned Assistant Consolidation Officer passed an order dated 16.1.1975 directing that the name of respondent nos. 2 & 3 be recorded in relation to the said plot on the basis of some 'Patta' granted in their favour. Against the aforesaid order dated 16.1.1975, the respondent no.4 filed Appeal No.2336 which was allowed by the Settlement Officer of Consolidation, District Varanasi vide order dated 7.5.2002 and the matter was remanded back to the Assistant Consolidation Officer to pass fresh orders after hearing all the concerned parties.