RAJIV JOSHI,J. - (1.) Heard Sri. Prakash Chandra Gupta, learned counsel for the petitioners and Sri. Santosh Kumar Srivastava, learned counsel for the respondent no.4.
(2.) This writ petition has been filed for quashing the impugned order dated 11.6.2018 passed by the Deputy Director of Consolidation as well as the order dated 29.9.2014 passed by the Settlement Officer Consolidation.
(3.) The facts as reflect from the record are that one Niranjan Singh, who had 1/70 share in Khata No. 6, executed a registered Will in favour of petitioners on 13.5.1986. The power of attorney was also executed by Niranjan Singh on 5.2.1988 in favour of Harbhajan Singh. The power of attorney holder executed two registered sale deeds in favour of Jaswant Singh on 11.2.1988 and in favour of Balwant Singh on 2.7.1992. Subsequently, Jaswant Singh and Balwant Singh by way of registered sale deed transferred their lands on 15.7.1991 in favour of respondents no. 4 to 6. On the strength of sale deed, the name of respondent nos. 4 to 6 were mutated in the revenue record. Thereafter, Niranjan died on 9.11.1993. During his lifetime, Niranjan already sold his share in the land in question.;