POONAM SRIVASTAV, J. - (1.) HEARD Sri Govind Krishna, learned counsel for the petitioners and Sri S.N. Pandey Advocate for the respondent nos. 5, 6 and 7.
(2.) COUNTER and rejoinder affidavits have been exchanged. The writ petition is listed for admission. As agreed between learned counsel for the parties, I proceed to decide the writ petition finally. The orders challenged in the writ petition are dated 21.9.1988 passed by the Consolidation Officer, Ramai Patti, Mirzapur, 28.9.1993 by Settlement Officer Consolidation, Mirzapur and 22.5.2000 by the Deputy Director of Consolidation, Mirzapur, Annexures 3, 5 and 7 respectively to the writ petition.
(3.) THE facts of the case are that on 18.7.1966 the disputed property was purchased by means of a registered sale deed. Claim of the petitioners is that the disputed property was purchased from the funds of undivided family which devolves upon the petitioners along with other co-tenure holders. Copy of sale deed is annexed as Annexure-9 to the writ petition, which shows that the property was purchased by Ram Jiyawan and Rajaram sons of Gaya and Alopi son of Ayodhya from one Smt. Balraji wife of Baram Bahadur Singh. The purchased property by means of the aforesaid sale deed is Khata No. 17 situated in village Kanauhi Raja, Tappa Uprodh, Pargana Kantit, Tehsil and District Mirzapur.;