- (1.) The present appeal has been filed against the order dated 28.07.2003, passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 247 of 1997 whereby the High Court dismissed the petition preferred by the appellants herein while confirming the order of the Deputy Director of Consolidation, Azamgarh and the Consolidation Officer dated 11.11.1976 and 29.03.1974 respectively. Brief Facts:
(2.) The dispute relates to Plot Nos. 795, 796 and 903 situated in village Bahauddinpur, District Azamgarh. The said plots were admittedly recorded in the name of the respondent Nos. 3 and 4 in the basic year record. The names of the appellants were shown to be recorded in the possession column. In the consolidation proceedings, both the appellants and the respondents filed their objections. The appellants claimed their right over the land in question by virtue of their possession and entry in their favour in the revenue records. However, respondent Nos. 3 and 4 prayed for expunction of the names of the appellants who have been wrongly recorded. Oral and documentary evidence were filed before the Consolidation Officer in respect of respective cases. The Consolidation Officer, vide order dated 29.03.1974, allowed the petition filed by the respondent Nos. 3 and 4 herein and directed for expunction of the names of the present appellants which were shown to be in possession. Being aggrieved, the appellants preferred an appeal before the Settlement Officer, Consolidation. The Settlement Officer, Consolidation, vide order dated 15.12.1975, allowed the appeal and the appellants were permitted to be recorded as Seerdar over the land in dispute. Aggrieved by the order dated 15.12.1975, the respondents filed a revision before the Deputy Director, Consolidation. The Deputy Director of Consolidation, vide order dated 11.11.1976, allowed the revision and restored the judgment and order of the Consolidation Officer dated 29.03.1974. The order dated 11.11.1976, passed by the Deputy Director, Consolidation, as also the order of the Consolidation Officer dated 29.03.1974 were challenged by the present appellants before the High Court.
(3.) In the High Court, the appellants claimed the acquisition of their rights on the basis of adverse possession which according to them have been properly examined by the Settlement Officer, Consolidation and after assessing the material on record a clear finding of fact had been recorded regarding continuous possession of the appellants and therefore, it is not a case for interference by the Deputy Director, Consolidation, in the revisional jurisdiction under Section 48 of the U.P. Consolidation of Holdings Act. Further, it was the case set up by the appellants that there was no perversity in the order of the Settlement Officer, Consolidation or that it was based on no evidence and therefore the finding of fact recorded by the Settlement Officer, Consolidation could not have been set aside by the Deputy Director of Consolidation.;