- (1.) Heard Shri Manoj Kumar Singh, learned counsel for the petitioners and Shri Rakesh Pande, learned counsel for the respondent nos. 5 to 9.
(2.) By means of this writ petition, the petitioner has sought a writ of certiorari for quashing the order dated 12.06.2014 passed by the Settlement Officer Consolidation (Annexure 8 to the writ petition) and the order dated 12.12.2014 passed by the Deputy Director of Consolidation (Annexure 10 to the writ petition).
(3.) The facts of the case briefly stated are that the petitioners and the father of the respondents jointly purchased some land from Kashinath Rai and Baijnath Rai during consolidation operations after obtaining requisite permission from the Settlement Officer Consolidation in 1981.;