BUDDHOO Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri B.P. Singh, learned Senior Counsel for the Petitioner and Sri Vinod Kumar Rai, learned Counsel for the Respondents.

(2.) This matter was taken up on 5th April, 2010 on which date Sri Rai had made a statement that inspite of repeated communications, no response has been shown by any of the Respondents. This matter has been taken up again after almost one year and the same situation persists. Accordingly, there is no reason to further adjourn the matter.

(3.) The dispute relates to the share of the parties on the basis of an admitted pedigree which is gainfully reproduced hereinunder