- (1.) Heard Sri M.N. Singh for the petitioners and Sri R.P. Dubey for respondent-4.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation, Varanasi (respondent-1) dated 15.07.1997, passed in Revision No. 36/969/11/1023 and Revision No. 1463/970/2/1001/37, Chhabbo and others Vs. Dulari and others and order of Settlement Officer Consolidation, Varanasi (respondent-2) dated 20.01.1997, passed in Appeal No. 1649/2902, Dulari Vs. State and order of the Consolidation Officer, Baragaon, Varanasi ((respondent-3) dated 15.03.1985 passed in Case No. 1850, Dulari Vs. State, in title and statement of principles proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Smt. Dulari (respondent-4) purchased plot No. 3032 (area 0.64 acre) of village Thathara, pargana Kaswar Raja, district Varanasi from it's previous owner Bhola through sale deed dated 27.11.1953 and her name was mutated over the land in dispute by order dated 12.06.1956. The order of mutation was incorporated in khatauni 1363-65 F. Name of Smt. Dulari was recorded over plot No. 3032 in khatauni 1366-69 F to 1373-75 F. Due to mistake in khatauni 1379 -81 F, in place of plot No. 3032, plot No. 3232 has been mentioned and due to this mistake this plot was left over (matruk) in the khatauni in subsequent year and name of Smt. Dulari was not recorded in khatauni in subsequent years.;