Dev Kant Trivedi, J. - (1.) By means of this writ petition, the petitioners have challenged the order dated 18.2.1980, passed by the Deputy Director of 9 Consolidation in revision No. 24544/700, setting aside the order dated 25.7.1979 passed by the Settlement Officer, Consolidation in appeal No. 548.
(2.) The case of the petitioners is that they purchased 2/70 shares in chak No. 20 by means of a registered sale-deed executed by Kedar Nath, opposite party No. 1 on 15.9.1978 and they applied for 1 mutation before the Consolidation Officer, who rejected their claim. The petitioners then filed an appeal No. 548 before the Settlement Officer, Consolidation who directed that the names of the petitioners be mutated in place of Kedar Nath. In a revision filed by the opposite party No. 1, Kedar Nath, the order of the Settlement Officer, Consolidation was set aside.
(3.) Feeling aggrieved from the said order in revision, the present writ petition has been filed.;