Rakesh Sharma, J. - (1.) Heard Sri Sankatha Rai, senior advocate assisted by Dr. Vinod Kumar Rai, Chief Standing Counsel appearing for respondents No. 1,2 and 3 and Sri Anil Dwivedi, learned Addl. Standing Counsel, Government of India representing respondent No. 4.
(2.) Through this writ petition, the petitioners have assailed series of orders dated 20.11.09 passed by the DDC, Kanpur Nagar in revision No. 142/320, Vishnu Narain Garg v. Union of India under Section 48 C.H. Act, 22.8.09 passed by the Assistant SOC in appeal, 31.10.08 passed by the Consolidation Officer, Kanpur Nagar. The petitioners in addition to these orders has also challenged the order dated 9.2.09 passed by CO., Kanpur Nagar in case No. 58 filed by Union of India under Section 52(2) of C.H. Act and Rule 109 of C.H. Rules to make Amaldaramad of the order dated 31.10.08 in the revenue record, map etc.
(3.) The petitioners claim themselves to be erstwhile Zamindar of village Sachendi, Pargana, Tehsil and district Kanpur. Their ancestors were also Zamindar of village Sachendi who had purchased Zamindari from some Khatri family of Kanpur city and some other families in the year 1916 and around. Earlier the plots in dispute were recorded as plot No. 349, 2810, 2870 later known as plots No. 270, 2345. Just for straightening the record now these plots are recorded as plots No. 349, 2810 and 2871 having a total area of 62 Bighas 2 Biswa situate in village Sachendi in district Kanpur city.;