- (1.) Matter is taken in revised cause list. None appeared on behalf of opposite party no.2. Heard Sri M.A.Khan, Senior Advocate assisted by Sri Mohiuddin Khan learned counsel for the petitioners, learned Standing Counsel for opposite party no.1 and perused the record.
(2.) By means of the present writ petition, petitioners have challenged the impugned order dated 24.4.1996 (Annexure no.7) passed by opposite party no.1/Deputy Director of Consolidation, Gonda in Revision No.6 ( Ram Prasad Vs. Majeed and others) under Section 48 of the U.P. Consolidation of Holdings Act.
(3.) After hearing learned counsel for the petitioners and learned Standing Counsel and going through the record, the position which emerge out to the effect that Ram Prasad/ opposite party no.2 challenged the order dated 11.3.1970 passed by Settlement Officer Consolidation in Appeal no. 335 by filing Revision No. 6 ( Ram Prasad Vs. Majeed and others) under Section 48(1) of the U.P. Consolidation of Holdings Act before opposite party no.1 alongwith other Revision No.5 ( Sadra Colonel Singh Vs. Gaon Sabha), decided vide order dated 243.4.1996 with the following directions: - JUDGEMENT_205_LAWS(ALL)4_2016.jpg Order dated 24.4.1996 passed by opposite party no.1 has challenged by the petitioners in the present writ petition.;