NARAYAN SINGH Vs. DY DIRECTOR OF CONSOLIDATION ALIGARH

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners.

(2.) The dispute essentially is one of the title in relation to Khata numbers in question including Khata No. 279. The title is being claimed on the basis of the succession by the Petitioners in a dispute raised by the vendees of Smt. Premwati from whom the Petitioners claim succession.

(3.) It appears that in the proceedings under Section 6-A, an order came to be passed which the Petitioners allege is on the basis of a forged compromise. The Petitioners straightway preferred a revision against the said order which has been dismissed by Deputy Director of Consolidation holding that the proceedings under Section 6-A being summary in nature, it is open to the Petitioners to file an appropriate objection under Section 9-A(2) of the U.P. Consolidation of Holdings Act. While passing the aforesaid order, the Deputy Director of Consolidation has further proceeded on merits to indicate that in effect the Petitioners want the cancellation of the sale-deeds and, therefore, they have to approach the Civil Court and further the Petitioners have not been able to prove that the signature of the Gram Pradhan on the compromise was forged. Learned Counsel submits that the opinion expressed on the merit of the case, therefore, seriously prejudices the cause of the Petitioners if they are being relegated for filing objections under Section 9-A(2) of the Act.