B.N.Nigam, J. - (1.) Desh Raj Singh and another (Desh Raj Singh having been succeeded by his legal representatives) In the circumstances the file should have filed this petition under Article 226 of the Constitution praying for a writ of certiorari quashing the order dated August 14, 1964, copy being annexure 3. They have also prayed for a writ of prohibition restraining opposite party No. 2, Consolidation Officer Record Operations, Hardoi, from proceeding with the remanded case.
(2.) In the petition I have heard the learned counsel for the parties.
(3.) As stated in the order of the Deputy Director, Consolidation, copy annexure 3, Subedar Singh and others were recorded as tenants of the plot in dispute. Desh Raj Singh and others filed objections on June 12, 1962 claiming entry of their names. Before the decision of this objection, Srimati Prakash Kumari filed an objection on October 21, 1963 praying that she be impleaded as a party. This application was rejected. The Consolidation Officer, however, accepted the claim of Desh Raj Singh. Thereupon, Shrimati Prakash Kumari filed two appeals against the two orders. The appeals were dismissed and she thereupon filed two revision applications.;