JAGAWANTI Vs. HARIHAR NATH

JUDGEMENT

(1.) This case is arising out of a proceedings under Sec. 9A(2) of U.P. Consolidation of Holdings 1953.

(2.) The petitioner has filed objections in respect of various plots in respect of Khata No. 31 situated in village Madanpur, Pargana Bhadohi, Tehsil Gyanpur, District Varanasi, which recorded in basic year khatauni in the name of petitioner and some of original respondents.

(3.) Consolidation Officer after hearing parties decided the dispute against petitioner by an order dtd. 19/7/1967 and objection filed by original respondents was allowed in part.