MUNISHWAR SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ petition is pending since 1980. The petitioners made a claim on land in dispute on basis of their possession soon before Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 came into force.

(2.) It was also claimed that earlier proceedings were initiated under Sec. 229-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, however, since consolidation proceedings were commenced, therefore, suit proceedings were abated at the stage when appeal, in second round, was pending.

(3.) In the aforesaid circumstances, original petitioner has filed objections that on basis of a zamindari settlement they came into possession over the land in dispute and claim of respondents on basis of bainama was disputed.