S.N.SRIVASTAVA,J. - (1.) IN this petition, challenge is to the order dated 19.12.2005 passed by Deputy Directory consolidation, Sidharthnagar in revision whereby order dated 28.11.2001 passed by Settlement Officer Consolidation, Sidharthnagar in Appeal No. 622 and 623 under Section 11(1) of the U.P. Consolidation of Holdings Act was affirmed.
(2.) THE dispute revolves round plot Nos. 159 admeasuring 1/0 -034, 159 admeasuring 2/0 -082, 137 admeasuring 2/0 -044, and 209 admeasuring 2/0 -053 situated in village Bishanupur Ahedmali, Tappa -Chawara, Pargana Basi East, District Sidharthnagar. It would appear that in the basic year Awadu, Parushram, and Pachu sons of Kalpa Veva Vindashvaree were recorded as Bhumidhars. To begin with, an objection was filed by Pachu and other contesting Opp. parties 3 to 6 seeking division of the land in dispute on the ground that Kalpa was spirited away by death and her property had devolved upon them. Another set of objection was filed by petitioners claiming rights on the basis of possession spanning about 30 years -otherwise than in accordance with law -attended with prayer that they be declared as Bhumidhar on the basis of possession and the names of recorded tenure holders be expunged from the revenue record. The consolidation officer, who was seized of the matter, passed order dated 28.11.1990 by which he directed expunction of the names of contesting Opp. parties attended with further direction to record names of petitioners as Bhumidhar in the revenue record. Aggrieved by and dissatisfied with the order, an appeal was filed before Settlement Officer Consolidation by Awadhu father of contesting Opp. parties 5 and 6 which culminated in being allowed and order of Consolidation Officer being set aside attended with further relief of declaring Opp. parties as Bhumidhar and expunction of the names of petitioners. In the revision, which came to be preferred thereafter, the order of Settlement Officer Consolidation came to be affirmed.
(3.) I have heard learned Counsel for parties and have also been taken through the record.;