JUNED ALAM Vs. D.D.C.

JUDGEMENT

(1.) In the present case there is no serious dispute that rival parties belong to common ancestors.

(2.) A suit was filed under Sec. 229-B of U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as "Act, 1950") at the instance of petitioners wherein petitioners were granted 2/3 share whereas contesting-respondents were granted 1/3 share of disputed land.

(3.) Sri Vishnu Singh and Sri Kuldeep Gaurav, Advocates for petitioners and Sri Wahaj Ahmad Siddiqui, Advocate for contesting-respondents, have fairly submitted that though dispute before consolidation authorities was with regard of number of Gatas and Khatas, however, presently the dispute is only with regard to Khatas No. 176 and 333.