Krishna Murari, J. - (1.) By means of this writ petition the petitioner has challenged the order dated 31.8.1974 and 18.10.1972 passed by Deputy Director of Consolidation Deoria and Settlement Officer Consolidation, respectively. The facts giving rise to the present dispute are that plot in dispute was recorded in the basic year as Bhumidhari of the petitioners. An objection was filed by the contesting respondents claiming that the plot in dispute is their ABADI and the name of the petitioners was wrongly recorded and the same may be expunged. The Consolidation Officer vide order dated 31.1.1972 while maintaining the basic year entry in the name of the petitioner directed the plot to be recorded as ABADI. The Settlement Officer Consolidation in appeal while maintaining the entry of ABADI directed the name of the petitioners to be expunged. The said judgment was confirmed by the Deputy Director of Consolidation, in revision.
(2.) I have heard Sri Vimlendra Rai holding brief of Sri R.N. Singh, Senior Advocate and Sri C.K. Rai for the contesting respondents.
(3.) It has been urged by the learned Counsel for the petitioners that Consolidation authorities have no jurisdiction to expunge the name of the petitioners. Once plot was found to be ABADI only directions which could have issued was to record the land as ABADI and no change could have been effected in the basic year entry.;