LAWS(ALL)-2023-11-17

RAM ADHAR Vs. D.D.C.

Decided On November 06, 2023
RAM ADHAR Appellant
V/S
D.D.C. Respondents

JUDGEMENT

(1.) Property in dispute is distributed in various Khatas situated at three villages namely, Surahi, Thari and Binda, Pargana Kolasla, District Varanasi. Details of Khata number, village and name of persons recorded in basic year are mentioned hereinafter: <FRM>JUDGEMENT_17_LAWS(ALL)11_2023_1.html</FRM>

(2.) During consolidation proceedings several set of objections were filed by petitioner and respondents. The Consolidation Officer has decided objections by three separate orders in respect of each village i.e. orders dtd. 16/3/1973, 20/8/1973 and 8/10/1973.

(3.) Being aggrieved on respective grounds, petitioners and respondents have filed seven appeals out of which six were dismissed and only one appeal was allowed in part by order dtd. 17/10/1974 passed by Settlement Officer of Consolidation.