RAM LAL Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri Sanjai Kumar Pandey, learned counsel for the petitioner and Sri Rakesh Pathak, learned counsel for respondents.

(2.) In present case, initially dispute was in respect of two parcel of land i.e. Gata No. 361/1 area 0/2/10 and Gata No. 399/1 area 0/14/10 situated in Village Nahri Tappa, now District-Siddharth Nagar, however, the petitioner has not pressed his claim in respect of Gata No. 361/1-9/2/10 and, therefore, dispute remains only in respect of Gata No. 399/1, 0/14/10.

(3.) Earlier there were proceedings between parties under Sec. 229-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter called the "Act of 1950"). Suit was decreed in favour of petitioner. However, during appeal thereof, since Consolidation proceedings commenced, in village concerned, therefore, appeal was abated. During Consolidation proceedings, objections were filed by both parties under Sec. 9-A(2) of Uttar Padesh Consolidation of Holdings Act, 1953 (hereinafter called the "Act of 1953").