VIRENDRA NATH Vs. STATE OF U.P.

JUDGEMENT

(1.) Parties to the dispute are vendor and vendee. The sale deed executed by petitioner in favour of contesting-respondents is not in dispute. Learned counsel for parties have drawn attention of Court on the boundaries mentioned in sale deed around the land in dispute which are as follows:

(2.) Petitioner, the vendor, has filed objection under Sec. 21(1) of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "Act, 1953") and chaks were allotted on the basis of possession of respective parties found on spot. Relevant part of the order dtd. 5/2/2015 passed by Consolidation Officer is mentioned hereinafter:

(3.) A belated appeal under Sec. 21(2) of Act, 1953 was filed by contesting-respondents against aforesaid order which was allowed by Settlement Officer of Consolidation vide order dtd. 27/1/2016 and relevant part thereof is mentioned hereinafter: