LURKHU Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Rai, Sri Ashok Kumar Singh, learned counsel for petitioner, Sri Vishnu Singh, learned counsel for contesting respondents and Sri A.K. Rai, learned Additional Chief Standing Counsel on behalf of State.

(2.) This case is arising out of title proceedings decided during consolidation proceedings.

(3.) Original petitioner has claimed his right over Khata No. 50 i.e. Plot Nos. 164, 165 and 166 situated in Village-Garthauli, District-Varanasi being 'Rent Free Grantee' as well as revenue entries of 1356 Fasli and at least upto 1361 Fasli, whereas original contesting respondents have claimed their right on basis of revenue entries of 1362 Fasli and at least till start of consolidation proceedings.