REGENT COMPUTRONICS PVT. LTD.

RAM GARIB Appellant

V/S

D.D.C. Respondents

Referred Judgements :-

TAULEY AND OTHERS VS. DEPUTY DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
GURUMUKH SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION/A.D.M.(F AND R) NAINITAL [REFERRED TO]
BHAGWATI DEEN VS. SHEETLADIN [REFERRED TO]
STATE OF PUNJAB VS. JAGDEV SINGH TALWANDI [REFERRED TO]
UDAI DEAD VS. DEPUTY DIRECTOR OF CONSOLIDATION VARANASI [REFERRED TO]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
RAM PATTI DEVI VS. BOARD OF REVENUE U P ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) This writ petition is arising out of a proceeding initiated under Sec. 9-A(2) of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as

(2.) The dispute relates to Khata No. 2 consisting of 16 plots, area 3.447 acres and Khata No. 20 consisting of plot No. 724/3, area 295 Kadi, situate in Village Nebuwadeeh, Tehsil Burhanpur, District Azamgarh.

(3.) During basic year petitioner's father, namely, Baleshar was recorded in Khata No. 2 to the extent of half share and in Khata No. 20, he was recorded as a sole tenant.

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RAM GARIB Vs. D.D.C.

Referred Judgements :-

JUDGEMENT

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