Amreshwar Pratap Sahi, J. - (1.) ISSUE notice to the respondent Nos. 2 to 7.
(2.) LEARNED standing counsel has accepted notice for the respondent No. 1 and Sri M.N.Singh for the respondent No. 8 Gaon Sabha. The dispute relates to old plot Nos. 1206, 1239 and 1241 of Khata No. 578 as it was then existing and has now been re -numbered as Plot Nos. 912, 913 and 915.
(3.) THE petitioner Iqbal Ahmad has purchased half share of Khata No. 578 from Mukhtar Ahmad and Abdul Qadir. The vendors of the petitioner had filed civil suit No. 685 of 1957 seeking a declaration in respect of the said land which was purchased by the petitioner referred to herein above. The said suit was decreed on 7.3.1960. There after the first round of consolidation operations intervened where the entry in favour of the vendors of the petitioner were referred by the Consolidation Officers as suspicious and a report to that effect was accepted by the Settlement Officer Consolidation for expunging their names. Two revisions were filed one by the petitioner and the other by the vendor Mukhtar Ahmad. The revision filed by Mukhtar Ahmad was allowed but the revision filed by the petitioner was dismissed.;