- (1.) Heard learned counsel for the parties.
(2.) The Assistant Settlement Officer and the Deputy Director (Consolidation), Gorakhpur concurrently held that the property was joint and there was no partition. However, the High Court, without considering the material which was adverted to by the Revenue Courts and the statement made by the respondents reversed the findings of the three Courts. The High Court has not gone into various aspects and reasons employed and has illegally reversed the concurrent findings of the three courts, which were recorded after discussion of the evidence and duly considering the case set up by the respective parties.
(3.) We have no hesitation, in the circumstances, to set aside the order passed by the High Court and restore that of the Consolidation Authorities.;