- (1.) Heard Sri S.C. Verma, learned counsel for the petitioners and Sri Mohan Yadav for the respondent no. 6 and the learned Standing Counsel and the learned counsel for the Gaon Sabha as well.
(2.) The petitioners have come up challenging the order passed by the Settlement Officer Consolidation dated 4.8.2011 and the order of the Deputy Director of Consolidation dated 14.11.2011 whereby the order of the Consolidation Officer dated 16.10.2009 setting apart Plot No. 6 and 16 partly from consolidation operations has been set aside.
(3.) The petitioners contend that the order of the Consolidation Officer was justified keeping in view the status of the land which is besides the road and which the petitioners are entitled to retain in terms of the Circular dated 26.5.1981 brought on record as Annexure-4 to the writ petition.;