ANGAD SINGH Vs. D. D. C. LAKHIMPUR KHERI

JUDGEMENT

(1.) Heard Sri Anoop Srivastava, learned counsel for the petitioners, Sri Upendra Singh, learned standing counsel and Sri Dilip Kumar, learned counsel appearing on behalf of the Gaon Sabha.

(2.) This petition has been filed challenging the order dated 13.01.2021 passed by the Deputy Director of Consolidation, Nighasan, Lakhimpur Kheri, in Revision No.2627 under Section 48(3) of the Consolidation of Holdings Act on an application made by one Muneem Singh dated 07.06.2012, wherein the DDC has found on consideration of all documentary evidence that a fraudulent entry had been made in C.H. Form 45 with regard to the land of Gata No.1054 ad-measuring 7.70 acres which had continued to be recorded for the past several years as Naveen Parti land and on which the Gaon Sabha, Land Management Committee had granted pattas to several persons including the applicant Muneem Singh.

(3.) The Land Management Committee Village Teliyar had made proposal on 17.10.2007 to the Sub Divisional Officer Nighasan, which was approved on 13.10.2007 for grant of patta to the applicants Muneem Singh and others of 0.202 hectares each. When the Revenue Officials of the Tehsil concerned tried to hand over possession of the land given on patta, the father of petitioners herein Shiv Prasad stopped them from delivering such possession saying that the land was recorded in his name as Bhumidhar with transferable rights.