S.K. Singh, J. - (1.) Challenge in this petition is the judgment of Deputy Director of Consolidation dated 27.6.2000 and that of the Consolidation Officer dated 3.5.2000.
(2.) Learned Counsel for the petitioner and learned Advocate who appeared for private respondents have been heard.
(3.) There is no dispute about the fact that in the basic year record, name of Jagmohan was recorded. One Ram Babu claimed mutation on the basis of sale deed which is said to have been executed by Babu Ram on 2.8.1986. On the basis of that sale deed, name of Ram Babu was directed to be mutated by order of Assistant Consolidation Officer dated 17.10.1986. Against the order of Assistant Consolidation Officer, respondent No. 3 filed appeal which was allowed by the Settlement Officer Consolidation and the matter was remanded back to the Consolidation Officer for decision on merits. It is thereafter, petitioners claim to have obtained the land in dispute by means of registered sale deed dated 6.9.1994 from Babu Ram and on the basis, he filed application for impleadment before the Consolidation Officer. That application has been rejected by order dated 3.5.2000 and revision filed by petitioners has also been dismissed by the Deputy Director of Consolidation by order dated 27.6.2000 and thus, both orders are before this Court.;