DEEPAK GUPTA J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 29.07.2013 passed in Writ Petition No. 3791 of 2001 whereby the writ petition filed by the petitioners was dismissed.
(3.) The facts giving rise to this appeal are that the land, which is the subject matter of dispute, was earlier shown in possession of one Teja Singh and entry in this behalf was reflected in Varg-4 of the revenue record. After Teja Singh died, his name was substituted by Appellant Harbhajan Kaur (since deceased) by the Supervisor Qanoongo since he found her to be in possession of the land. Jagir Singh and Karnail Singh, sons of Teja Singh, filed objections under the U.P. Consolidation of Holdings Act claiming that after the death of their father, they being the sons continued to be in possession of the land and their name should have been recorded in the revenue record. These objections were dismissed. However, on appeal being filed by the sons, the Settlement Officer, Consolidation set aside the order passed by the Consolidation Officer and directed that the names of Jagir Singh and Karnail Singh be recorded in the revenue records. Revision filed before the Deputy Director of Consolidation was dismissed and thereafter, the writ petition was filed.;