LAWS(ALL)-2003-5-90

RAM CHANDRA Vs. VTH ADDL DISTRICT JUDGE ALLAHABAD

Decided On May 13, 2003
RAM CHANDRA Appellant
V/S
VTH ADDL DISTRICT JUDGE ALLAHABAD Respondents

JUDGEMENT

(1.) D. P. Singh, J. Heard Sri N. D. Kesari, learned Counsel for the petitioner and Sri Radhey Shyam, learned Counsel for the contesting respondents.

(2.) THIS writ petition is directed against an order dated 16-11-1985, whereby an application under Section 151/152 CPC has been rejected by the appellate Court for correction of the decree.

(3.) A perusal of the said provision shows that fragmentation of a consolidated plot was barred except where the entire plot itself was being transferred or where bhumidhari rights of a fragment of such plot is transferred. Any transfer in contravention would be treated to be void.