Amareshwar Sahay, J. - (1.) Heard the counsel for the parties and with their consent this writ petition is being disposed of at this stage itself without going into the merit of the claim of the petitioners.
(2.) As it appears that case No. 428/1984 and case No. 504/1986 were registered wherein prayer was made by the applicant that Plot Nos. 1320/425, 1353/425, 1328/425, 1351/425 and 1352/425 of Khata No. 36/71 area 1 acre, 17.68 acres, 2.50 acres, 2.10 acres and 2.50 acres respectively were held and possessed by him but in the recent survey the same was wrongly recorded in the name of the opposite parties and, therefore after canceling the name of the opposite parties from the record, khatian be prepared in the name of the applicant.
(3.) The Settlement Officer by his order dated 15/04/1996 contained in Annexure-2 to the writ petition, passed an order directing that Plot Nos. 1320/425, 1353/425 and 1328/425 of Khata No. 36/71, total area 90 decimals, 7.62 acres and 2.66 acres respectively be recorded in the name of Chandra Mohan Mahto and Girdhari Mahto, both sons of Mochi Ram and Bishambhar Mahto, S/o Mangasai Mahto after canceling the name of opposite parties. Accordingly, the application for correction of the record of right was allowed in part.;