BRIJ KISHORE Vs. D.D.C. AND OTHERS

JUDGEMENT

(1.) The relationship between the contesting parties would be evident from the following pedigree:- ...[VERNACULAR TEXT OMITTED]...

(2.) In the disputed Khatas the petitioner claimed ⅓ share. The claim of the petitioner was contested by the respondent Rajdhar in the above pedigree and according to the, contesting opposite parties the share of the petitioners in the disputed land would be only 1/4 and not ⅓rd.

(3.) On Jan. 13, 1975 the Consolidation Officer gave judgment for the petitioner (see Annexure Rs.3' attached with the writ petition). Ultimately the revisional court remanded the case back to the Consolidation Officer through his judgment dated May 24, 1974 (Annexure 4). thereafter all the Consolidation authorities have given judgment against tire petitioner holding his share as 1/4th. Aggrieved by the judgment of the consolidation authorities the petitioner has approached this Court under Art. 226 of the Consolidation.