- (1.) Heard Sri S.K. Mishra, Advocate holding brief of Sri H.S.N. Tripathi, learned counsel for petitioner. None has appeared on behalf of respondents though called in revised.
(2.) This writ petition under Article 226 of Constitution of India, has been filed by two petitioners Ram Niranjan Singh (now deceased and substituted by his legal heir) and Ram Brikchha being aggrieved by order dated 10.01.1973 passed by Assistant Settlement Officer Consolidation, Deoria (hereinafter referred to as the ''ASOC') whereby it dismissed Appeal No. 2987 (Nageshwar Vs Awadhesh Pratap Singh) and partly allowed Appeal No. 2889, setting aside order of Consolidation Officer, Deoria and declaring Ganpat Singh (respondent 3) as bhumidhar in respect to Gata Nos. 1217 and 1218 but rejecting his claim with respect to Gata No. 1213. There against petitioners preferred Revision no. 700 before Deputy Director of Consolidation (hereinafter referred to as the ''DDC') but the same has also been dismissed vide order dated 26.08.1974.
(3.) Dispute relates to Plots no. 1218 (area 0.98), 1213 (area 0.037) and 1217 (area 0.037) situated in Village Ghugha, Tappa Raipura, Pargana Salempur Madhauli, District Deoria.;