Manoj Misra, J. - (1.) Heard learned counsel for the petitioners; the learned Standing Counsel for the respondents 1 and 2; and Sri C.K. Rai for the respondents 3 to 5.
(2.) With the consent of the learned counsel for the parties, this petition is being finally decided at the admission stage itself.
(3.) Briefly stated the facts giving rise to this petition are that the predecessor-in-interest of the respondents 3 to 5 had obtained an agreement for sale from the predecessor-in-interest of the petitioners for purchase of certain plots. To enforce the said agreement, a civil suit was instituted, which was decreed. Pursuant to the decree, civil court executed sale-deed of plot nos. 1630/0.800; 1776/0.406; and 1776/2/0.172 having a total area of 1.377 acres. In the meantime, as the village concerned was under consolidation operations, the plots concerned were valued and were allotted to some other party, who is not before this Court. However, the valuation of those plots was provided to the petitioners, being successor-in-interest of the judgment debtor. To ensure that the purchaser of those plots gets a chak equivalent to the valuation of those plots, a report was prepared which was accepted by the Consolidation Officer, which has been affirmed by the Deputy Director of Consolidation by the impugned order dated 06th October, 2016 passed in Reference No. 60.;