- (1.) The petitioners are claiming themselves to be the purchaser of the properly from those who have purchased from the heirs of the respondents. The respondents claim themselves to have purchased the land in dispute from the power of attorney holder of Sukkhan Singh. Sri. P. K. Singh learned counsel for the petitioners submits that the crucial question is the date of death of Sukkhan Singh which according to him is 22.5.1981 and as set out by the respondent is 30.7.1989.
(2.) The Deputy Director of Consolidation has clearly noted the said contention of the parties. According to Sri P. K. Singh no finding has been recorded either by the Deputy Director of Consolidation or by any of the authorities below.
(3.) Sri R. C. Singh learned: counsel for the respondents contends that the petitioners have no locus to contest this matter and that the death certificate of Sukkhan Singh had been produced about which a reference has been made by the Deputy Director of Consolidation.;