ASHOK KUMAR Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri R. C. Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents. The present writ petition has been filed challenging the order dated 07.01.2013 passed by the Deputy Director of Consolidation, Azamgarh in Revision Nos. 354 and 508 arising out of the order dated 08.02.2010 passed by the Settlement Officer Consolidation in Appeal No. 1188.

(2.) It reflects from the record that the original holdings of the petitioners are over plot No. 1080. It appears that objection was filed by the father of the petitioners claiming his chak over Plot No. 1079 which is in front of the house. The objection filed by the father of the petitioners was rejected by the Consolidation Officer vide order dated 27.06.2008. Against that order an appeal was filed which was partly allowed by the Settlement Officer Consolidation vide order dated 08.02.2010. Against the said order, father of the petitioners filed a Revision No. 354 which was dismissed having been abated vide order dated 07.01.2013, in absence of filing any substitution application in respect of the death of the father of the petitioners.

(3.) Another revision was filed by the contesting respondents Nos. 2, 3, 4 and 7 registered as Revision No. 508, which was allowed vide order dated 07.01.2013 whereby the chak of the petitioners was disturbed. The order passed by the Deputy Director of Consolidation in both the revisions i.e. Revision Nos. 354 and 508 are impugned in this writ petition.