S.K.Singh, J. - (1.) Learned Counsel for the parties submitted that by judgment of Consolidation Officer, only petitioner and respondents No. 4, 5 and 6 are affected and that has been maintained by appellate authority and Revisional Court and therefore, respondents No. 6 to 11 are simply proforma parties and therefore, learned Counsel submits that petition may be heard and finally decided.
(2.) In view of above, as pleadings are complete with the consent of learned Counsel for the parties, matter is being heard and finally decided.
(3.) Challenge in this petition is the judgment of Deputy Director of Consolidation dated 26.12.2002 and that of the Settlement Officer Consolidation and the Consolidation Officer dated 6.9.2002 and 20.10.2001.;