S.K.Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) Be means of this writ petition, the petitioners have challenged the judgment of the Deputy Director of Consolidation dated 31.8.2001 by which, restoration application filed by the petitioners has been rejected and also the order dated 6.3.1994 by which reference as proposed was approved by the Deputy Director of Consolidation.
(3.) After hearing learned Counsel for the parties, there appears to be no dispute about certain factual aspects and thus the Court is not proposing to give facts in detail rather, brief narration will suffice.;