Krishna Murari, J. - (1.) Heard Sri S.M.A. Abdi learned counsel for the petitioners.
(2.) In spite of information in writing that the case shall be taken up unlisted today, no one is present on behalf of the contesting respondents.
(3.) The petitioners claimed to be allottee of land by Gaon Sabha made under Section 198(1) of U.P. Zamindari Abolition & Land Reforms Act for agricultural purposes. The allotment made in favour of the petitioners is alleged to have been approved by the Sub divisional Magistrate, Baghpat on 11.5.1998 and thereafter the pattas were executed. During consolidation proceedings, the petitioners made an application before the Consolidation Officer for recording their names in the revenue record. The matter remained pending and the petitioners had to approach this Court by filing writ petition No. 16573 of 2001. Vide order dated 2.5.2001, the writ petition was disposed of with a direction to the Consolidation Officer to consider the case of the petitioners. Thereafter their name came to be mutated in the revenue record.;