MEWA RAM Vs. DY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Since learned counsel appearing for the parties agreed and requested that this petition may be disposed of finally at this stage, learned counsel for the respondent No. 2 also does not propose to file any counter-affidavit in this case, this petition is being disposed of at this stage finally.

(3.) By means of this petition under Article 226 of the Constitution of India, the petitioners challenge the validity of the order dated 26.10.1998 passed by respondent No. 1.