REGENT COMPUTRONICS PVT. LTD.

DAHARI LAL Appellant

V/S

DIRECTOR OF CONSOLIDATION Respondents

Referred Judgements :-

SHYAM NARAIN RAI AND OTHERS V. DY. DIRECTOR OF CONSOLIDATION BALLIA AND OTHERS [REFERRED TO]
BUDH LAL AND AN OTHER V. DY. DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
NATHANI SINGH V. ASSISTANT DIRECTOR OF CONSOLIDATION AND OTHERS,GHAZIPUR [REFERRED TO]
BALI RAM AND OTHERS V. BOARD OF REVENUE U.R ALLAHABAD AND OTHERS [REFERRED TO]
BECHAN ALI V. DY. DIRECTOR OF CONSOLIDATION/A.D.M. SIDDHARTHHAGAR AND OTHERS [REFERRED TO]
TARA CHAND AND ANOTHER V. DY. DIRECTOR OF CONSOLIDATION BALLIA AND OTHERS [REFERRED TO]
RAM BAHADUR V. DY. DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
JIWA RAM AND ANOTHER V. DY DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
RAJ KISHORE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
FATEH SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION MATHURA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri R.C. Singh advocate appearing for Petitioners and Sri Sankatha Rai advocate on behalf of contesting Respondents.

(2.) The order dated 1.7.2004 passed by Respondent No. 1, order dated 13.11.1997 passed by Respondent No. 2 and order dated 30.7.1976 passed by Assistant Consolidation Officer, are impugned in the instant writ petition.

(3.) Claim of Petitioners is that they are in cultivatory possession till date and continued to be as such since ever after completion of consolidation proceedings in the village.

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DAHARI LAL Vs. DY DIRECTOR OF CONSOLIDATION

Referred Judgements :-

JUDGEMENT

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