RANJEET SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS writ petition has been filed against the order dated 27.12.2002 passed by the Deputy Director, Consolidation under section 48 of U. P. State Consolidation of Holdings Act.

(2.) HEARD Sri Pankaj Purohit on behalf of the petitioner and Sri Nand Prasad and N.C. Gupta on behalf of respondents no. 2, 3, and 4 at great length. Both the parties have agreed that the writ petition may be disposed of finally at the admission stage.

(3.) THE facts leading to the present writ petition are that the petitioner has filed objection before the Consolidation Officer stating therein that the land in question has been wrongly recorded in the revenue record as barren land in schedule 5. The petitioner has claimed himself in possession of plot no. Gata NO.39/2 of Khata no. 142 (New Gata no. 110 of Khata no. 212) of village Karanpur measuring 1.345 Hectare and has alleged that in revenue record the said land has been wrongly recorded as barren land under schedule . The said application was registered as case no. 1825.