SUDHIR KUMAR SAXENA, J. - (1.) THIS writ petition is directed against the orders dated 24.07.1975, 08.12.1977 and 15.02.1980 passed by Consolidation Officer, Assistant Settlement Officer, Sultanpur and Assistant Director, Consolidation respectively.
(2.) I have heard Sri A.R.Khan, learned counsel for the petitioners and Sri D.P. Dwivedi, learned counsel for the opposite party.
(3.) BRIEF facts of the case are that in the basic year, names of Chhote Lal and Barsati, sons of Ramharakh, name of Barsati son of Ramharakh, names of Ram Awadh and Chedi, sons of Raghuveer and names of Barsati and Chhotelal, sons of Ramharakh were recorded against Khata Nos. 127, 155 & 184 respectively. On an objection raised by opposite parties, Consolidation Officer ordered that name of Smt. Nohra, Smt. Phulwasi and Smt. Mohana be recorded in Khata Nos. 127 and 184 etc. Against the order dated 24.07.1975, appeals were filed, one by Chhote Lal and Barsati and another by Smt. Nohra. Appellate authority came to the conclusion that Smt. Nohra cannot be a co -tenure holder in Khata no. 127. Similarly, Smt. Nohra cannot be a co -tenant in Khata No. 127. Consequently, appeal filed by Smt. Nohra in respect of Khata No. 155 was dismissed and appeal filed by Chhote Lal was allowed and Chhote Lal and Barsati both were held entitled to one -half share in Khata no. 127. In respect of Khata no. 184, appeal of Barsati and Chhote Lal was dismissed. This order passed by learned Assistant Settlement Officer Consolidation was challenged in revision before Deputy Director of Consolidation which came to be decided by Assistant Director, Consolidation vide order dated 15.02.1980. One revision was filed by Nohra and another by Barsati. Both the revisions were dismissed by revisional authority, leading to present petition filed by Chhote Lal and Barsati. Chhote Lal and Nohra have died and their legal representatives have been brought on record.;