RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri Ram Niwas Singh, for the petitioner and Sri H.N. Singh, Senior Advocate, assisted by Sri Vineet Kumar Singh, for the contesting respondents.
(2.) The writ petition has been filed against the orders of Deputy Director of Consolidation dated 14.10.1985 (Annexures-5) passed in Revision No. 796/847/599/411/373 Shubhkaran v. Sushil Kumar and others arising out of title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Dispute between the parties is in respect of land of basic consolidation year khata 288 [consisting plot 1057-m (area 0.33 acre )]of village Chiuraha Mau Pakar, pargana Haveli, district Gorakhpur (at present Mahrajganj), which was recorded in the names of Babu Lal, Shubhkaran and Sushil Kumar sons of Peet Ram and Pyarey and Munna sons of Terhoo, in basic consolidation records.;