Rakesh Sharma, J. - (1.) Heard Shri Shatrohan Lal, learned counsel for the petitioners, learned Standing Counsel for the respondent no.1 and Shri N.N. Jaiswal, learned counsel for the respondent no.16 i.e. Sri Thakur Vijai Sunder Ji Mahraj Virajman, Ayodhya, who has filed counter affidavit dated 24.11.1998. Rest of the respondents have not filed any counter affidavit despite notices served on them in the year 1998-99. While entertaining the petition on 23.9.1998, the proceedings before before the Settlement Officer of Consolidation in terms of the order dated 4.9.1998 passed by Deputy Director of Consolidation, Barabanki were stayed by the court. The proceedings have remained stalled till date.
(2.) A title dispute was raised before the Revenue Authorities and ultimately the Deputy Director of Consolidation, Barabanki has passed the impugned order dated 4.9.1998.
(3.) The dispute in the present petition relates with respect to agricultural and grove lands only relating to Khata No.76 Village Chiyara, Khata No.62, Village Daulatpur, Khata No.73 Tazurbapur, tehsil Nawabganj, Khata no.12 Village Bibipur, Khata No.12 Village Rasoolabad, Khata No.56 Village Mahupur, Teshil Haidergarh, recorded in the name of Sri Thakur Vijai Sunder Ji Mahraj Virajman, Ayodhya (respondent no.16).;