- (1.) Heard Sri R.B. Tripathi, Advocate, for petitioners, Sri Vishnu Dutt Ojha, Advocate, appearing for legal heirs of respondents 3 and 5 and perused the record. Sri Ved Byas Mishra, Advocate, has put in appearance on behalf of legal heirs of respondent no. 4 and adopted arguments advanced by Sri Vishnu Dutt Ojha, Advocate.
(2.) Petitioners, Jangal Singh, Sheo Prasad and Kali Charan (now all deceased and substituted by legal heirs), have filed this writ petition under Article 226 of Constitution assailing the order dated 28.10.1974 passed by Deputy Director of Consolidation, Deoria (hereinafter referred to as "DDC") allowing Revision No. 14/282 under Section 48 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "Act, 1953") and setting aside order of Assistant Settlement Officer (Consolidation) (hereinafter referred to as "ASOC") dated 14.08.1972, has restored order dated 01.02.1972 passed by Consolidation Officer (hereinafter referred to as "CO").
(3.) The dispute relates to Plots No. 526, 818, 819 and 1482 of Khata No. 15 and Plot No. 1115 of Khata No. 23.;