PURANWASI Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri Kedar Nath Mishra, learned counsel for petitioner and Sri Sharad Chand Singh, learned A.C.S.C. for State.

(2.) The dispute is related to plot No. 85 being area of 00.35 and 86 being area of 1.36 of Khata Khatauni No. 42 situated in village Manga Kodar Tappa Nagva Tikar Pargana Silhat, Tehsil Sadar, District Deoria.

(3.) In basic year, when consolidation proceeding commenced, the name of petitioner was recorded as a tenant holder.