Ran Vijai Singh, J. - (1.) SUPPLEMENTARY affidavit filed today is taken on record. Vakalatnamas filed by Sri M.N. Singh and Sri V.K. Tiwari, learned Counsel on behalf of respondent No. 3 are taken on record. Heard Sri P.N. Tripathi, learned Counsel for the petitioners, learned Standing Counsel appearing for the State -respondents and Sri M.N. Singh, along with Sri V.K. Tiwari, learned Counsel appearing for respondent No. 3.
(2.) BY means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 28.3.2014 passed by the Deputy Director of Consolidation (in short, 'the DDC') in revision No. 1171/2013 -14 (Ramdev and others v. Lallan and others), by which the revision has been allowed and the order passed by the Settlement Officer of Consolidation dated 18.2.2014 in case No. 125 (Lallan and others v. Pal -too and others) has been set aside. The facts giving rise to this case are that it appears, the petitioners herein have filed an application under section 5(c) of the U.P. Consolidation of Holdings Act, 1953 before the Settlement Officer of Consolidation seeking permission to construct a house over an area measuring about 0.080 hectare over 1/3rd share of the petitioners in plot No. 7/4. In the aforesaid case, certain statements were recorded. Few of them were made in favour of the petitioner stating that they have no objection in raising of the construction, but respondent No. 3 had raised serious objections but the DDC has allowed the application by permitting the petitioners to raise construction.
(3.) CHALLENGING this order, revision was filed by the contesting respondent, which has been allowed by the impugned order dated 28.3.2014.;