KALI PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This appeal, by special leave, is directed against the order of the High Court of Judicature at Allahabad in Civil Miscellaneous (Writ) No. 3820 of 1969 on December 23, 1981.

(2.) The controversy in this appeal relates to the nature of right which Kali Prasad and others (the appellants) are holding the plots in question under the U. P. Zamindari, Abolition and Land Reforms Act, 1950 (for short 'the U.P. Zamindari Act').

(3.) The appeal relates to one of the two sets of plots in village Pakar, Tappa Pachauri, Pargana Hansanpur Maghar, Tehsil Sadar, P.O. Madanpur, District Gorakhpur-one set consisted of 12 plots and the other consisted of 13 plots. In both these sets of plots, the appellants were recorded as occupants along with some other persons in different combinations.