MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for respondents 1 to 3 and perused the record.
(2.) The present petition has been filed challenging orders dated 31st March, 2017 and 18th May, 2016 passed by Deputy Director of Consolidation, Chitrakoot and the Consolidation Officer, Karvi, Chitrakoot, respectively.
(3.) A perusal of the record would reveal that an order was passed on 30th December, 1988 by the Settlement Officer of Consolidation in Appeal Nos. 3025 and 3208 under Section 11(1) of U.P. Consolidation of Holdings Act. In that proceeding Badku (predecessor-in-interest of the petitioners), was a party. The order was not challenged by Badku and it attained finality. However, for some reason, the order was not given effect to in the records. Accordingly, it appears, an application under Rule 109-A of the U.P.C.H. Rules was filed for giving effect to the order dated 30th December, 1988. On the basis of such application, the Consolidation Officer, after issuing notice to the parties concerned and after satisfying himself about the existence of the order dated 30th December, 1988, on 18th May, 2016 passed the impugned order thereby ensuring implementation of the order dated 30th December, 1988.;