Sudhir Agarwal, J. - (1.) Heard Sri S.P. Srivastava, learned counsel for the petitioners and learned Standing Counsel as well as Sri Udyan Nandan, Advocate for respondents.
(2.) This writ petition under Article 226 of the Constitution has arisen from the orders dated 21.10.1974 passed by Consolidation Officer (hereinafter referred to as the "CO"); 05.06.1975 passed by Settlement Officer (Consolidation) (hereinafter referred to as the "SOC") dismissing appeal; and, 11.12.1975 passed by Deputy Director of Consolidation, Deoria (hereinafter referred to as the "DDC") dismissing revision.
(3.) Dispute relates to Khata No. 71 consisting of plots no. 363, 364, 410/1 and 410/2. Petitioners claimed that their names find mention in respect of disputed land, in Revenue Record of basic year. Respondents-4 to 9 filed objection before CO claiming co-tenancy rights in disputed land. Petitioner contested claim of Respondents-4 to 9 stating that they have no concern with land in dispute and plots of Khata No. 71 were in exclusive possession of Ram Lagan who has purchased plots except one plot in respect whereto there was a litigation with Jagdeo, Mewa and Mistry, who filed a suit which was dismissed and their right disappeared. CO however declared Respondents-4 to 9 as co-sharer in disputed land. Thereagainst, petitioner filed appeal and revision but failed in both.;