R.B. Misra, J. - (1.) These three connected petitions Under Article 226 of the Constitution arise out of consolidation proceedings.
(2.) The dispute between the parties relates to plots Nos. 521 and 332, which were recorded in the basic year as Ban jar and Kallar in the name of the Gaon Sabha. Five sets of persons had obtained leases from the Land Management Committee in respect of five Bigha area each. They applied for mutation of their names by expunging the name of the Gaon Sabha inrespect of the area leased out to them. Their applications were resisted by the contesting Respondent, Nos. 3 to 14 or the ground that the lease executed in favour of the objectors were in utter violation of the relevant rules and therefore these leases did not create any right in favour of the lessees.
(3.) The Consolidation Officer as well as the Settlement it Officer (Consolidation) allowed the five applications filed by the lessees al and directed the expunction of the name of the Gaon Sabha from" the record in respect of the plots in dispute. The contesting Respondents went up in revision which was allowed by the Deputy Director of Consolidation by his order dated 25th September, 1969. He set aside the orders of the subordinate authorities and held that the leases created the Land Management Committee in favour of the objectors were In utter Violation of the mandatory rules.;