Krishna Murari, J. - (1.) Heard Sri M.N. Singh, learned Counsel for the petitioners, learned Standing Counsel for respondent No. 1 and Sri Sheo Ram Singh for contesting respondent Nos. 3 and 4 and Sri Anuj Kumar, learned Counsel appearing for respondent No. 2.
(2.) By consent of the learned Counsel for the parties, the writ petition is being disposed of at the admission stage itself.
(3.) The dispute relates to valuation of gata Nos. 2755, 1396 and 1397 situate in village Belha, Pargana Kantit, District Mir-zapur. The valuation of the said plots was proposed by Assistant Consolidation Officer as .50 paise. The petitioners filed objection with regard to the valuation of the said plots before the Consolidation Officer on the ground that all the land surrounding the plots in dispute were valued at .40 paise as such the valuation of plots in dispute should be reduced to .40 paise. The Consolidation Officer after making spot inspection allowed the objection filed by the petitioner and reduced the value of the land in dispute to .40 paise. An appeal against the said order was filed by the father of the contesting respondent Nos. 3 and 4. The Settlement Officer, Consolidation dismissed the same vide order dated 21.12.1992. Against the said order, the father of the contesting respondent Nos. 3 and 4 filed a time barred revision. The Deputy Director of Consolidation vide impugned order dated 17.11.2005 has allowed the same against which the present writ petition has been filed.;