- (1.) Heard Sri Pradeep Kumar Rai, Advocate, for petitioners; Sri A.P. Paul, Advocate, and learned Standing Counsel for respondents; and, perused the record.
(2.) This writ petition under Article 226 of Constitution has arisen from the order dated 22.03.1972 passed by Deputy Director of Consolidation, Pratapgarh (hereinafter referred to as "DDC") in Revision No. 2593/359 whereby it has allowed revision and set aside order passed by Assistant Settlement Officer (Consolidation) (hereinafter referred to as "ASOC") and restored order of Consolidation Officer (hereinafter referred to as "CO").
(3.) The dispute relates to Khata No. 90 and 91. It was claimed that disputed property initially belong to common ancestor Mahabir Prasad. Pedigree, which is not in dispute before this Court, given in Annexure-2 to the writ petition, i.e., order of ASOC is as under:;