SALIL KUMAR RAI ,J. - (1.)Heard the counsel for the petitioners.
(2.)The plot in dispute in the present writ petition and in the consolidation proceedings from which the writ petition arises is Plot No.340. It is the admitted case of the parties that the disputed plot was recorded as a grove and Hanumant Singh as well as Shiv Charan were recorded as co-tenure holders of the disputed plot in 1308 Fasli i.e. 1900-1901.
(3.)The respondent nos.3 to 9 are the descendents of Hanumant Singh while the petitioners are the descendents of Shiv Charan.
It is also the admitted case of the parties that since 1333 Fasli, Hanumant Singh i.e. the predecessor of the respondents .