PRADEEP KUMAR SINGH BAGHEL,J. - (1.) By means of this writ petition the petitioner has challenged the orders dated 28th September, 2017 and 31st March, 2003 passed by the Deputy Director of Consolidation, Jalaun and the Consolidation Officer, Jalaun respectively.
(2.) Briefly stated the facts are that one Prag Narayan was said to be owner of Plot Nos. 161, 163 and 220 (new Plot No. 167). The petitioner filed an application for recording his name against the said plot on the basis of a will said to be executed on 06th June, 1978 by Prag Narayan in his favour. The said application was moved before the Assistant Consolidation Officer, who referred the matter to the Consolidation Officer on 08th May, 1990. In respect of the same land the contesting respondents made an application on 07th July, 1992 on the basis of a will dated 10th April, 1977. The Assistant Consolidation Officer did not send the matter to the Consolidation Officer and passed an order on 14th August, 1992 in favour of the contesting respondents to record their names on the basis of the said will.
(3.) In the matter of the petitioner the Consolidation Officer passed separate orders on 05th September, 1992 and 02nd March, 1995 for recording the name of the petitioner on the basis of the will dated 06th June, 1978. Consequently, in respect of the same plot two contradictory orders, one by the Consolidation Officer dated 05th September, 1992 and 02nd March, 1995 and another by the Assistant Consolidation Officer dated 14th August, 1992 on the basis of the will dated 07th July 1992 came to be passed.;