K.P.Singh, J. - (1.) By means of this writ petition the petitioners have challenged the judgments of the Consolidation authorities whereby the original opposite party no. 4 Indal's claim has been recognised in the disputed land.
(2.) Brief facts giving rise to the present writ petition are that in the basic year the petitioners were recorded as tenure-holders and the contesting opposite party Indal now succeeded by his heir was recorded in possession in class 9. The petitioner claimed bhumidhari right whereas the contesting opposite party Indal had claimed sirdari right.
(3.) All the consolidation authorities have given judgments for the contesting opposite party Indal. The petitioners have approached this Court under Article 22 of the Constitution.;