SALIL KUMAR RAI,J. - (1.) Heard learned counsel for the petitioners and learned counsel for respondent Nos. 2 to 8.
(2.) The present writ petition has been filed challenging the order dated 21.7.2003 passed by respondent No. 1-Deputy Director of Consolidation, Allahabad (hereinafter referred to as, 'D.D.C.').
(3.) It transpires from the record that against the order of allotment dated 31.10.2000 passed by Consolidation Officer, Sahson, Allahabad, respondent Nos. 2 to 8 filed an Appeal under Section 21(2) of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as, 'Act, 1953'), which were registered as Appeal Nos. 643, 644 and 645 before Settlement Officer of Consolidation, Allahabad (hereinafter referred to as, 'S.O.C.'). In the aforesaid appeals, the S.O.C. vide his judgement and order dated 31.7.2001 modified the order dated 31.10.2000 passed by Consolidation Officer, Allahabad.;