B.N.Nigam, J. - (1.)Syed Shamshad Husain and his brother have filed this writ petition under Art. 226 of the Constitution of India praying for a writ of certiorari quashing the judgment and order dated Aug. 26, 1964, copy being Annexure 3.
(2.)In the petition I have heard the learned counsel for the parties.
(3.)The petitioners state that they are bhumidhars of plot No. 113 in village Kheoli. Pargana Dewa, Tahsil Nawabganj, District Barabanki, Their names were entered in the basic record for consolidation purposes. Opposite party No. 3 preferred an objection claiming exclusive rights. The Consolidation Officer rejected this claim. Opposite party No. 3 preferred an appeal. The appeal was dismissed. Thereafter opposite party No. 3 preferred a revision under Sec. 48. Ti e Deputy Director of Consolidation opposite party No. 2 who heard the revision allowed it by impugned order.