SHAHID KHAN Vs. DY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Manish Goyal and Sri O.P. Pandey for the Petitioners and Sri R.C. Singh for the contesting Respondents.

(2.) This petition arises out of a dispute of title over certain agricultural holdings governed by the provisions of the U.P. Zamindari Abolition & Land Reforms Act, 1950 read with the U.P. Consolidation of Holdings Act, 1953 and the rules framed thereunder. For the purpose of settlement of land, the legislature in the State of U.P. has framed the U.P. Consolidation of Holdings Act, 1953.

(3.) The land was recorded as a grove. The Respondents predecessors in interest, Sattan and Ors. claimed that their names were recorded between 1359 and 1362 fasli that indicated their title over the land and they were accordingly recorded in the revenue records. The dispute relates to Khata No. 445 of Plot No. 400, area four bighas, one biswa of Village Bilaspur, Pargana Dhankaur, Tehsil and District Gautam Budh Nagar.