S.K. Singh, J. - (1.) By means of this writ petition, petitioners have prayed for quashing the judgment of the Deputy Director of Consolidation dated 25.9.1978 in so far as it is against them and the judgment of the Settlement Officer Consolidation dated 18.7.1977.
(2.) Heard Sri M.D. Singh Shekhar and Sri Rajendra Kumar, Advocate in support of writ petition and Sri Sankatha Rai Advocate in opposition thereof.
(3.) In the basic year record, name of both sides was recorded over the land in dispute. An objection was filed by the opposite party claiming sole right in the land and expunction of the entry in favour of petitioners. Petitioners objected to the claim of respondents and they pleaded for their co-tenancy rights. Petitioners in support of their case examined one of the petitioner as witness, whereas respondents in support of their case, examined one of the respondent as witness Documentary evidence were also filed by both sides. The Consolidation Officer on consideration of the facts rejected the objection of the respondent by the order dated 27.12.1976. In the appeal filed by opposite parties, they got success and the name of petitioners was directed to be expunged. Revision filed by the petitioners was partly allowed and in two plots i.e. plot No. 391 and 408 they were held to be co-tenant and remaining plots were accepted to be the sole tenancy of respondents. Thus, this writ petition by the petitioners.;