Rajiv Sharma, J. - (1.) Heard learned Counsel for the Parties.
(2.) The present writ petition has been filed against the judgement and order dated 14th January, 1976 passed by Deputy Director of Consolidation, Varanasi inter-alia on the ground that the Deputy Director of Consolidation committed an error in extending the benefit of provisions of the Transfer of Property Act, and in not considering the fact that Vendors Raj Bahadur and others were left with no right to enter into a compromise on 11th May, 1971.
(3.) At the outset, it is relevant to point out that during the pendency of the writ petition, Ram Karan son of Shitla Prasad died and as such his sons were arrayed as respondents nos. 3/1 to 3/6. Similarly in place of Raj Bahadur Singh, Prem Bahdur Singh was substituted as respondent no. 4/1. Respondent no. 5 -Gumraj Singh also died during the pendency of the writ petition and as such his legal heirs were impleaded/substituted as respondents nos. 5/1 to 5/4.;