MANOJ MISRA,J. - (1.) Heard Sri C.S. Agnihotri for the petitioner; learned Standing Counsel for the respondents 1, 2 and 11; Sri R.N. Rai for the respondents 6 to 9; and Sri S.K. Pundir for the respondents 3, 4 and 5.
(2.) Learned counsel for the petitioner states that the respondent no.10 (Gaon Sabha) is represented by Sri Anuj Kumar. Sri Anuj Kumar is not present. However, learned counsel for the remaining parties are in agreement that since the dispute is between the private parties, the matter may be heard and finally decided. Accordingly, with the consent of the learned counsel for the parties, this petition is being finally disposed of at the admission stage.
(3.) Facts giving rise to this petition, in brief, are as follows:- Aggrieved by allotment of chak up to the stage of the Consolidation Officer four appeals were filed before the Settlement Officer of Consolidation, Muzaffarnagar (second respondent). Appeal No.1385 was filed by Ahal Singh; Appeal No.1386 was filed by Krishna Pal Singh; Appeal No.1388 was filed by Teja Singh; and Appeal No.1387 was jointly filed by Ramendra, Susheel and Ram Kumar. Ramendra and Susheel were adult on the date of filing of the appeal whereas Ram Kumar was minor on the date of filing of the appeal and was represented by his natural mother.;