Anjani Kumar Mishra, J. - (1.) HEARD Sri K. Ajit, learned Counsel for the petitioners as also learned Counsel for the caveator. The writ petition arises out of proceedings for allotment of chaks and seeks quashing of the order dated 2.5.2014 and 26.7.2014 passed by the Deputy Director of Consolidation, Moradabad, Camp Rampur. The orders passed by the Settlement Officer, Consolidation on 25.9.2012 and 11.11.2013 are also under challenge.
(2.) FACTS of the case as submitted by learned Counsel for the petitioners are that the proceedings for allotment of chaks, as against the petitioners, became final at the stage of the Settlement Officer, Consolidation and the petitioners were satisfied by the chaks so proposed. It appears that respondent No. 7, Shahjahan, filed an objection under section 21(1) of the U.P. Consolidation of Holdings Act, impleading the respondents 4 and 5 therein. The petitioners or their predecessor in interest was not a party to such objection and the order passed therein did not affect their chaks.
(3.) THE contesting respondents 4 and 5 are said to have filed an appeal against the order passed in the objection filed by Sahjahan. The petitioners' predecessor in interest, Bashir Ahmad, who was not party to the objection, was also impleaded as a respondent therein. This appeal was allowed on 25.9.2012 and the chak, carved out in the name of Bashir Ahmad, was affected.;