LAWS(ALL)-2020-4-26

RAM DEI Vs. JOINT DIRECTOR OF CONSOLIDATION

Decided On April 23, 2020
RAM DEI Appellant
V/S
JOINT DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) This writ petition questions a non-concurrent determination of objections under Section 9-A(2) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (for short, the Act) by the Consolidation Authorities.

(2.) The objections were brought by the petitioner, Ram Dei, since deceased and represented by her LRs, against one Smt. Sona Kunwar, represented before this Court by Ramji Tiwari, since deceased. Ramji Tiwari, original respondent no. 3 to this writ petition, is now represented by his heirs and legal representatives, substituted pendente lite. The objections also sought relief against respondent nos.4 and 5, that is to say, Jagardev Tiwari and Mukhdev Tiwari. Both these respondents have died pending this petition and are represented by their heirs and legal representatives. Before this Court, the claim of the petitioner is confined to the interest of Ramji Tiwari in terms morefully set out hereinafter. So far as respondent nos.4 and 5 are concerned, it appears that parties have buried the hatchet and are at peace with the way the event has gone before the Authorities below. Thus, there appears to be no conflict or lis inter se the petitioner on one hand and respondent nos.4 and 5 on the other, before this Court. So far as respondent no.6 is concerned, the said respondent asserts herself to be Sona Kunwar, mother of the third respondent and wife of one Sarju Tiwari. This Sona Kunwar has been called an impostor by another woman, who contested these proceedings and claimed to be the real Sona Kunwar. Sona Kunwar's interest is represented by respondent no.3, now before this Court through his legal representatives.

(3.) The dispute in this petition relates to agricultural land located in two different villages of District Ghazipur. One of these is Khata no.52, admeasuring 2 bigha 2 biswa 5 dhoor, situate at Village Sindura, Pargana Jamania, District Ghazipur. In the basic year, this Khata was recorded in the name of Ram Naresh Tiwari son of Devi Tiwari, Smt. Ram Dei Kunwar wife of Basdev Tiwari and Smt. Sona Kunwar daughter of Ram Swarup Tiwari and wife of Sarju Tiwari. The other part of land, subject matter of dispute between parties is located at Village Kusi, Pargana Jamania, District Ghazipur. It comprises Khata nos.245 and 542, admeasuring a total of 7 bighas 17 biswas 2 dhoors. In the basis year, it is recorded in the name of Jagardev Tiwari and Mukhdev Tiwari, both sons of the late Ram Naresh Tiwari, Smt. Ram Dei Kunwar wife of Basdev Tiwari and Smt. Sona Kunwar daughter of Ram Swarup Tiwari, wife of Sarju Tiwari.