- (1.) Heard learned counsel for the petitioners and Sri Sushil Kumar Pal, learned counsel for respondent Nos. 2 and 3.
(2.) An order dated 20.07.1989 was passed by the Consolidation Officer, Varanasi exercising his power under Section 42-A of the Uttar Pradesh Consolidation And Holdings Act, 1953 (hereinafter referred to as, 'Act 1953') directing that the name of Raj Kumar, the predecessor of respondent Nos. 2 and 3, be expunged from Khata No. 293/ Chak No. 270. The said order was allegedly passed after recording the consent of Raj Kumar, the predecessor of respondent Nos. 2 and 3. When Raj Kumar came to know about the said order, he filed a recall application, which was dismissed by the Consolidation Officer vide order dated 11.02.2013. Raj Kumar filed Revision No.132/ 2012-13, under Section 48(1) of the Act, 1953, before the Deputy Director of Consolidation Varanasi, which has been allowed by the Deputy Director of Consolidation by his order dated 30.03.2015. The recall application filed by the petitioners for recall of the order dated 30.03.2015 was dismissed by the Deputy Director of Consolidation vide order dated 31.05.2019.
(3.) The orders dated 30.03.2015 and 31.05.2019 have been challenged in the present writ petition.;