RAJIV JOSHI,J. - (1.) Heard learned counsel for the petitioner as well as Sri. R.P. Shashtri and Sri. Dheerendra Kumar Srivastava, learned counsel appearing on behalf of respondent no.2.
(2.) This writ petition has been filed for quashing the impugned orders dated 14.5.2018 passed by Deputy Director of Consolidation in revision no. 67/1182, 70/1120, 68/1196 and 69/1281 respectively.
(3.) The facts as reflect from the record are that one Narayan was the recorded tenure holder, who died in 2003. After his death, his two sons namely, Pannalal and Munnalal and his widow Smt. Jeera Devi succeeded the property. Pannalal exucuted registered sale deed in favour of Smt. Sheela Devi, respondent no.2 with regard to his chak on 13.9.2002 and on the strength of the said sale deed, name of Smt. Sheela Devi, respondent no.2 was mutated in the revenue record vide order dated 13.11.2002.;