- (1.) Heard counsel for the petitioners and Sri S. N. Tripathi learned counsel appearing for the contesting respondent.
(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties the writ petition is being finally decided.
(3.) By this writ petition, the petitioners have prayed for quashing the order dated 4th September, 2002, passed by Deputy Director of Consolidation, Gorakhpur.;