- (1.) THESE two connected petitions are directed against the order of the Director of Consolidation dated 13th August. 1970.
(2.) THE two writ petitions relate to two different khatas Nos. 37 and 83. In the basic year record, the two peti tioners were recorded as sirdars of the disputed plots. An objection was filed by Smt Chandana. respondent No. 3. claiming sirdari rights on the basis of adverse possession. Her stand was that her father forcibly took possession of the land in dispute and after his death about ten years back, her mother. Smt Sheo Rani, came in possession and after her death, which took place about three years back, she obtained possession of the disputed plots and thus by continuous possession for more than six years, she had matur ed title. The claim was resisted by the petitioners, who alleged themselves to be bi possession of the disputed plots.
(3.) THE Consolidation Officer dis missed the objection on the ground that respondent No. 3 had not matured title, as she was not in possession for more than six years. On appeal, the Settle ment Officer (Consolidation) reversed the order of the Consolidation Officer and al lowed the objection of respondent No. 3, holding that she had matured title. The order of the Settlement Officer (Consoli dation) was confirmed in revision by the Director of Consolidation. The peti tioners have now come to challenge the order of the Director of Consolidation.;