HANSRAJ YADAV Vs. AYODHYA DIVISION AYODHYA

JUDGEMENT

(1.) Heard Sri I.D. Shukla, learned counsel for the petitioner as well as the learned Additional Chief Standing Counsel for the State-respondents.

(2.) Under challenge is the order dtd. 25/10/2021 passed by the Additional Commissioner (Judicial) Ayodhya Division, Ayodhya in a Revision whereby the order dtd. 22/3/2017 passed by the Settlement Office of Consolidation, Sadar, District Sultanpur has been affirmed.

(3.) The issue involved in the present petition is regarding the applicability of Sec. 10 C.P.C. in the proceedings. A dispute broke out between the petitioner and the private respondent no. 3 in respect of the property left behind by the mother of the petitioner and the mother-in-law of the respondent no. 3.