S.N. Singh, J. - (1.) This petition Under Article 226 of the Constitution is directed against the decisions of the Dy. DC and the SO (C).
(2.) The dispute is in respect of khata No. 104 which consisted of several plots. The Petitioners claimed the plots of the khata through a sale deed dated 15 -11 -1954 executed by Lallu Singh, Sagar Singh, Risal Singh, Ajant Singh and Durbin Singh who were some of the co -tenure holders of the disputed land. This claim of the Petitioners was opposed by Kunwarji on the ground that the sale dead not having been executed by all the co -tenure holders was void and did not confer any title on the Petitioners. The Consolidation Officer allowed the claim of the Petitioners to the extent of the share of the vendors.
(3.) Aggrieved with the order of the Consolidation Officer an appeal was preferred by Kunwarji and this appeal was allowed and the SO (C) directed that the basic year entry should continue. This order of the SO (C) was upheld in revision by the Dy. DC.;