R.H. Zaidi, J. - (1.) By means of this petition, filed under Article 226 of the Constitution of India the petitioners pray for issuance of a writ, order or direction in nature of certiorari quashing the order dated 4.1.2001 passed by respondent No. 1 allowing the revision filed by the contesting respondents and order dated 17.2.2000 passed by the respondent No. 2 rejecting the application filed by the petitioners under Section 34 of the U.P. Land Revenue Act.
(2.) It appears that the final oral under Section 34 of U.P. Land Revenue act was passed in favour of the contesting respondents and their names were also recorded in the revenue papers.
(3.) It is well settled in law that findings recorded in the proceedings under Sections 34/39 of the U.P. Land Revenue Act, are summary in nature and the findings recorded in those proceedings are not binding on the Courts or the parties if the dispute is taken to regular side. A v Order reference in this regard may be made to the following decisions.;