S.N.Srivastava, J. - (1.) This writ petition is directed against the order dated 25.6.2005, passed by the Deputy Director of Consolidation, Banda by which a revision preferred by Opp. Party No. 3 was allowed declaring her Bhumidhar of Plot Nos. 333 and 369 of Khata No. 195 to the extent of one half share.
(2.) Heard learned Counsel for petitioners and learned Counsel for Opp. Party No. 3.
(3.) Learned Counsel for petitioners urged that Opp. Party No. 3 was not the widow of Holla, Son of Babauna and she did not inherit property of Holla. He further urged that petitioners purchased land in dispute through a sale deed dated 14.7.1972 from Jauhariya, who was recorded in the revenue record. It was further urged that sale deed was executed by Jauhariya in 1972 and Opp. Party No. 3 has not claimed any right in the land in dispute at that time. He also urged that the order passed against Jauhariya by consolidation authorities which was affirmed by the judgment of this Court dated 9.4.1987 rendered in Writ Petition No. 19055 of 1985 between Jauhariya and Opp. Party No. 3-Shiv Kumariya will not affect petitioners' right as they purchased the land in dispute before said judgment and their names were recorded in the Basic Year.;