RAJ DHAR VIN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri M.B. Yadav, learned counsel appearing on behalf of the respondent nos. 11 to 14. This writ petition has been filed for quashing the order dated 24.7.2018 and 24.4.2006 passed by the Deputy Director of Consolidation and Consolidation Officer respectively.

(2.) It reflects from the record that an application was filed by father of the petitioners under Section 12 of U.P.C.H. Act for recording his name on the basis of Rehanama dated 18.5.1973. The said application was allowed vide order dated 26.12.1986. Subsequently, appeal was filed by one Ram Sundar, father of respondent nos. 11 to 14 on 28.10.1999. The said appeal was allowed vide order dated 28.7.2001 and the matter was remanded before the Consolidation Officer for deciding afresh after giving opportunity to the parties concerned. Against that order, revision was filed by the petitioners, which was partly allowed on 30.9.2002 and the matter was remanded back to the Consolidation Officer for deciding the matter afresh. Against that order, Writ B No. 711 of 2003 was filed, which was dismissed.

(3.) During the pendency of the matter before the Consolidation Officer, an application was filed by Ram Sundar, father of respondent nos. 11 to 14 for his impleadment on the basis of sale deed, which is alleged to be executed by respondent nos. 4 to 10 in his favour on 22.9.1999. The said application was allowed vide order dated 24.4.2006 and the Ram Sundar was impleaded as one of the respondents in the case. Against that order, revision was filed by the petitioners, which too was dismissed vide order dated 24.7.2018.