K.P. Singh, J. - (1.) THIS writ petition is directed against the judgment of the Deputy Director of Consolidation (Second) Basti dated 30 -8 -1971 whereby revision petitions filed by the Petitioners were dismissed.
(2.) IN the basic year the disputed land was shown as Bhumidhari of Noor Mohammad. The Petitioners had filed an objection claiming the disputed land as public Kabristan. The claim of the Petitioners was accepted by the consolidation officer through his judgment dated 11 -2 -1968. Aggrieved by the judgment of the consolidation officer Gaon Sabba as well as the recorded persons as Bhumidhare had preferred appeals and the appeal of the recorded persons was allowed and that of the Petitioner Gram Sabha was dismissed. The appellate authority came to the conclusion that the Petitioners had no interest in the property and on the stand taken by the Petitioners Sunni Waqf Board could prefer objection and not the Gram Sabha, hence the appellate authority maintained the basic year entry and negatived the claim of the Petitioners. The Petitioners preferred two revision petitions which were dismissed by the Deputy Director of Consolidation through his judgment dated 30 -8 -1971. Aggrieved by the judgment of the revisional court the Petitioners have approached this Court under Article 226 of the Constitution.
(3.) IN paragraph 5 of the judgment of the revisional court it has been mentioned that the counsel for the applicant in revision had admitted that the disputed land did not belong to Gram Samaj, hence the objection filed by the Pradhan of the Gram Samaj was not a valid objection and ultimately the revisional court had dismissed the revision petitions.;