- (1.) Heard Sri T.C. Gupta, learned Counsel for the petitioners, Sri D.K. Mishra, learned Counsel for the respondent Nos. 3 to 5 and Sri G.S. Mishra, learned standing counsel for the State and perused the material placed on record.
(2.) Under challenge is an order passed by Deputy Director of Consolidation, Faizabad on 10.3.2010, disposing of the revision preferred under Section 48 of U.P. Consolidation of Holdings Act, 1953. This order has been passed in furtherance of directions and observations contained in a judgment dated 17.2.09 rendered by this Court in a revision Ram Pyare v. Deputy Director of Consolidation and Ors. preferred in the year 1992. The original consolidation dispute arose in the year 1988 and as such it requires expeditious adjudication by this Court as more than about 22 years have gone. The land chaks in the concerned village have not yet been settled even after several years of conclusion of consolidation proceedings in the village.
(3.) It emerges from the record that the dispute relates to the chak Nos. 196, 314 and 315 had jointly been allotted to the petitioners' father (Late Ram Payare) as well as to the opposite parties No. 4 and 5 Ramjas is the owner of chak Nos. 442.71 and 34. The contesting parties belong to the same family stock. There is mention in the records about the family partition which took place in the family. After initiation of consolidation proceedings, objections were filed by the rival parties before the Consolidation Officer. The final order was passed by Consolidation Officer on 14.1.88, Consolidation Officer had recorded findings against the petitioners' father(now petitioner herein). An appeal was preferred against the same, which was dismissed by the Settlement Officer of Consolidation on 23.5.89.;