Rajan Roy, J. - (1.) Heard Shri I.D. Shukla, learned counsel for the petitioners and Shri Dileep Singh, learned counsel for the opposite parties.
(2.) This is a writ petition under Article 226 of the Constitution of India challenging an order dated 20.07.1995 passed by the Deputy Director of Consolidation under Section 48 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as 'the Act, 1953').
(3.) The dispute pertains to Khata No. 58 comprising Gatas No. 316, 342, 355, 548, 359, 615, 652, 655 and 933. Consolidation operations commenced in 1376-78 fasli i.e. sometimes in the early 1970s.;