CHANDRA BALI Vs. D.D.C.

JUDGEMENT

(1.) Facts of present case in brief are that -:

(2.) Sri Vishnu Singh, learned counsel for petitioner has referred relevant findings returned by the Appellate Authority and Revisional Authority that said Authorities have misread the evidence on record.

(3.) Learned counsel has further submitted that only basis on which claim of contesting respondents was accepted was outcome of a suit filed by erstwhile occupant of land wherein both petitioners and respondents were parties and claim of plaintiff that both petitioner and respondents have no right on land in dispute was rejected and it was wrongly interpreted by the two Authorities that right of petitioners as well as contesting respondents were on same footing, whereas on basis of revenue entries, only petitioners were recorded as occupant at the time of U.P. Zamindari Abolition Act came into force and accordingly, they became adivasi and later on sirdar. No such right was accrued to contesting respondents.