BHULEY Vs. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Vijay Kumar Rai, for the petitioners and Sri K.R. Sirohi, Senior Advocate, assisted by Sri Yogesh Kumar Singh, for the contesting respondents.

(2.) The writ petition has been filed against the orders of Consolidation Officer dated 25.04.1986, Settlement Officer Consolidation dated 17.07.1989 and Assistant Director of Consolidation dated 08.03.1990, passed in title proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter after referred to as the Act).

(3.) The dispute relates to land of basic consolidation year khata 88 [consisting plots 45 (area 9-3-0 bigha), 69 (area 3-1-0 bigha), 278 (area 1-14-0 bigha), 307 (area 3-04-0 bigha), 315 (area 2-16-0 bigha) and 422 (area 22-2-0 bigha)], which was recorded in the name of Ram Ratan son of Man Singh and khata 93 [consisting plots 96 (area 8-13-0 bigha) and 103/1 (area 3-2-0 bigha), which was recorded in the names of Ram Ratan son of Man Singh and Desh Raj son of Ram Chandra, of village Jhatta, pargana Dankaur, district Buland Shahar. Ram Ratan executed three sale deeds dated 04.09.1982, by which he transferred entire land of khata 88 and his 1/2 share of khata 99, in favour of the petitioners .