Krishna Murari, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioners have challenged the order dated 8.1.1979 passed by the Deputy Director of Consolidation, Varanasi.
(2.) The dispute relates to khata nos. 209, 210 & 229 situate in village Manorathpur, district Varanasi. The undisputed pedigree of the litigating parties is as under :
(3.) In the basic year khatauni the khata in dispute was recorded separately in the name of petitioners as detailed below : JUDGEMENT_375_LAWS(ALL)2_2006.htm;