B.AMIT STHALEKAR,J. - (1.) Heard Sri Vishnu Kumar Singh, learned counsel for the petitioners, Sri Prabhat Kumar Singh, learned counsel for respondent no. 4 and the learned Standing counsel for respondent nos. 1,2 and 3. Sri V.K. Agarwal, Advocate has also been heard in pursuance of the order of the Court dated 25.1.2006.
(2.) Briefly stated the facts of the case are that the respondent no.4, Pratap Singh purchased half share of plot nos. 196 area 0-7-0 and 197 area 2-2-0 and 198 area 0-8-0 situate in village Surajpur District Ghaziabad from one Chandru vide registered sale-deed dated 7.11.1981. Pratap Singh, respondent no.4 obtained permission from the Settlement Officer to transfer the said property to the petitioner Babu Ram and others. Permission was granted by the Settlement Officer on 16.1.1984 and later on extended on 7.3.1984. Accordingly, the land was transferred by Pratap Singh, respondent no.4 in favour of petitioner Babu Ram and others vide two registered sale-deeds dated 20.1.1984 and 31.3.1984. These sale-deeds are stated to be intact till date and that the petitioners are absolute owners and in possession of the said property. Later on, the said Pratap Singh, respondent no.4 applied for cancellation of the permission orders dated 16.3.1984 and 7.3.1984. The said permission orders were cancelled by the Settlement Officer vide his order dated 20.12.1984.
(3.) This order dated 20.12.1984 was then challenged by the petitioners before the Consolidation court but was kept intact even up to the stage of the proceedings before the Additional Director of Consolidation. The various orders passed by the Settlement Officer and the Additional Director of Consolidation have been challenged in the present writ petition.;