Prakash Krishna, J. - (1.) THE present writ petition arises out of proceedings under the U.P. Consolidation of Holdings Act. Initially the dispute was in respect of three Khatas, namely, Khata Nos. 37, 40 and 98. The dispute in respect of Khata No. 37 and 40 have been set at rest in favour of the petitioners herein. In the present writ petition the only dispute survives with regard to Khata No. 98.
(2.) IN the basic year, the names of the petitioners were also recorded over 1/4 shares. Objections were filed by the respondents herein for expunging the name of the petitioners on the plea that the petitioners have got no share. The Consolidation Officer rejected the objections and the matter was carried in appeal before the Settlement Officer (Consolidation), who has allowed the appeal by the judgment and order dated 10th April, 1972 and the said judgment has been confirmed in Revision No. 2146 by the Deputy Director of Consolidation. Heard Sri Anil Bhushan learned counsel for the petitioner. None is present on behalf of the respondents although the list has been revised.
(3.) THE only point involved in the present writ petition is: - (1) What will be the effect of a judgment of civil Court where second appeal has been dismissed after the commencement of consolidation operation in the village?;