RAM MURAT Vs. D.D.C., ALLAHABAD

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Singh along with Mr. Krishna Kant Vishwakarma, counsel for the petitioner, Mr. Ram Sajiwan Mishra, counsel for Respondent Nos. 4 to 7. Mr. Praveen Chandra Mishra has put in appearance for Respondents No. 8 to 18.

(2.) Briefs facts of the case are that dispute relates to plots of Khata No. 81 situated in Village- Dewapur, Pergana- Nawabganj, District- Allahabad. Particulars of plots of Khata No.81, its area and Basic Year entry are as follows:-

(3.) Against the Basic Year Entry, an objection under sec. - 9A(2) of U.P.C.H. Act was filed by petitioner's father Ram Lakhan with the prayer that he should be recorded alongwith Hira Lal over plot No. 52 and their share should be recorded as " each. A further prayer was made that sale deed executed by Hira Lal in favour of the Mata Prasad in respect to plot no. 52 be cancelled. In respect to plot Nos. 23, 24 and 25, petitioner's father prayed to record his name exclusively after expunging the name of Hira Lal, Father of respondent No.4.