RAM SINGH Vs. DY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ petition is directed against the judgment passed by Deputy Director of Consolidation dated 4.8.2003 affirming judgment of Assistant Settlement Officer, Consolidation, Saharanpur by which land in dispute of Khata No. 145, Plot Nos. 353 and 207/6 was directed to be recorded as Gaon Sabha property by maintaining basic year entry.

(2.) Learned counsel for the petitioner urged that petitioner is in actual possession over the land in dispute prior to the date of vesting and in any case he will acquire rights being in possession prior to 30.6.1985 under Section 122B (4F) of U. P. Z. A. and L. R. Act. He further urged that Judgments passed by appellate and revisional authorities to the contrary are vitiated in law and are liable to be quashed.

(3.) In reply to the same, learned counsel for Gaon Sabha said that the judgments were rightly passed in accordance with law as petitioner will not get any right on the land mentioned under Section 132 of U. P. Z. A. and L. R. Act.