Krishna Murari, J. - (1.) Heard Sri V.S. Choudhary, learned Counsel for the petitioners.
(2.) On 27.10.2006, the case was directed to be taken as unlisted on 30.10.2006 and the learned Counsel for the petitioner was also directed to give information of the order in writing to Sri V.K. Singh appearing for Gaon Sabha. In spite of service of notice, which has been taken on record, no one has appeared on behalf of the Gaon Sabha nor there is any counter-affidavit.
(3.) The facts are that the petitioners were allotted land by Gaon Sahba vide resolution dated 10.5.1966. A certificate of allotment in Z.A Form 58 under Rule 176 of the Rules framed under the Act dated 10.5.1966 was duly issued in the name of the petitioners. The names of the petitioners were duly recorded in the revenue records. During 'chakbandi partal' the Assistant Consolidation Officer forwarded a report dated 24.3.1986 to the Consolidation Officer for expunging the names of the petitioner recorded in Column-4 on the ground that they had not filed any objection under section 9 of the Act. Thereafter, the petitioners filed an objection claiming that the land in dispute was allotted to them by Gaon Sabha in 1966 and their names be recorded in the records. The Consolidation Officer rejected the objection and directed the names of the petitioners entered in Column-4 to be expunged. Aggrieved, the petitioner preferred an appeal, which was dismissed. Revision filed by the petitioner was also dismissed vide order dated 11.12.2002. All the three Courts have held that since there was no approval for grant of patta as such the same appears to be forged.;