S.R.Misra - (1.) BY means of the present writ petition, the petitioners challenge the order of the Deputy Director of Consolidation dated 12-3-1982 while deciding two revisions under section 48 of the U. P. Consolidation of Holdings Act (hereinafter referred to as 'the Act).
(2.) THE facts of the case, in brief, are that Khata no. 125 'ka' and 'kha' situated in village Sawai Rampur, Pargana Ghisua was recorded in the names of petitioners and respondent nos, 4 to 6 as Sirdars in the basic year. Petitioners filed an objection to the effect that the disputed plot belonged to one Jagjit Singh and on his death Mst. Umeda, his daughter, became exclusive owner of the same. Petitioners being the nearest surviving heirs of Mst. Umeda, became exclusive owner of the disputed plot on the death of Mst. Umeda. Another objection was filed by the respondents claiming that the properties were acquired by common ancestor Balak Singh and on his death, his sons succeeded Thus the name of Mst. Umeda was wrongly recorded in the revenue papers. Both parties led their evidence. Consolidation Officer rejected both the objections and gave half and half share to both the parties by his order dated 22-1-1976. Both the parties preferred appeals but both the appeals were dismissed by Settlement Officer (Consolidation) by his order dated '13-1-1977. Parties went in revisions. The Deputy Director of Consolidation allowed the revision of the respondents by his order dated 12-3-1982 and held them the exclusive owner of the disputed plot and dismissed the revision of the petitioners. It is this order, which has been sought to be quashed by the petitioners.
(3.) THE contention of the learned counsel for the petitioners is that the branch of the petitioners was entered for more than 50 years but by virtue of settlement between the petitioners and the contesting respondents in 1950 the names of the respondents were also entered. THEreafter, those entries continued and remained unchallenged. THE long standing entry in the names of predecessor-in-interest of the petitioners clearly establishes that the respondents have no right over the disputed property. He next contended that the finding of the Deputy Director of Consolidation that petitioners are out of possession and have not paid land revenue is against the evidence on record as the Deputy Director of Consolidation completely failed to consider the revenue receipts filed by the petitioners before him. He also urged that from the agreement, which has been relied upon by the Deputy Director of Consolidation, it is clear that the names of respondents find place in the revenue papers due to mutual consent of the parties, and, therefore, the petitioners have at least half share in the property in dispute. It is now not open for the respondents to take advantage of some entry of 1957. THE orders passed by the Consolidation Officer and the Settlement Officer (Consolidation) were based on appraisal of materials available on record but the Deputy Director of Consolidation has completely failed to consider evidence on record and his order is liable to be quashed. On the other hand, learned counsel for the respondents contended that long standing entry, by itself, cannot confer any right in favour of any party if it is proved to be incorrect. There are other ingridients as well which are essential for determination of right, title and interest of a party ; they are, payment of rent, actual physical possession and other materials, which may prove right and interest of a party. The finding recorded by the Deputy Director of Consolidation to the effect that the disputed property exclusively belongs to the respondents is essentially a finding of fact and does not call for any interference in the writ jurisdiction.;