ANJANI KUMAR MISHRA, J. - (1.) Heard Shri Sachida Nand Tripathi, learned counsel for the petitioners and Shri Manoj Kumar, who has filed caveat on behalf of respondent No. 4.
(2.) By means of this writ petition, the petitioners have challenged the order dated 25.06.2016, passed by the Consolidation Officer, whereby, it has been directed that the basic year entry with regard to the land in question be maintained and the order dated 05.11.2016 passed by the Deputy Director of Consolidation affirming the order of the Consolidation Officer subject to certain directions contained in the order itself.
(3.) The dispute pertains to certain land, which in the basic year record, was recorded in the name of the respondents consequent to an order of mutation passed in their favour, in proceedings, under Section 34 of the U.P. Land Revenue Act, on the basis of a will allegedly executed in their favour by one Bal Govind.;