Anjani Kumar Mishra, J. - (1.) HEARD Shri Manu Khare, learned Counsel for the petitioner and learned Standing Counsel for the State respondents. The dispute in the writ petition pertains to plot No. 370 of Village Ambehta Chand, Pargana Nagal and Tehsil Rampur Maniharan, District Saharanpur.
(2.) IT appears that this plot was recorded in the name of Bhikku and Dikku on the start of consolidation operations in title proceedings between the recorded tenure -holders and one Narsingh son of Suchet, the plots in dispute were finally ordered to be recorded in the name of Narsingh. It appears that this order has become final. During the pendency, all these title proceedings Bhikku and Dikku executed a sale deed of the disputed property in favour of one Phool Singh.
(3.) THE petitioners claim on basis of her sale deed in their favour from Bhikku and Dikku. The respondents on the contrary are the vendees of the Narshing. It is, therefore, clear that since in title proceedings, the plot in question has been held to belong Narsingh. The petitioners claim through Bhikku and Dikku cannot at any right or interest in the plot in question on the basis of the final orders in title proceedings. The Consolidation Officer vide order dated 20.8.1999 has directed the plot No. 370 area 0.19.0 included in chak No. 313 be recorded in the name of Dharam Singh son of Jay Singh after expunging the name of the Narsingh. Dharam Singh is respondent No. 4 in the instant writ petition.;