VEGRAJ Vs. DEPUTY DIRECTOR OF CONSOLIDATION ADDL COLLECTOR

JUDGEMENT

(1.) This writ petition is directed against the judgment passed by Deputy Director of Consolidation dated 10th May, 2000, allowing the revision filed by opposite party No. 2.

(2.) The dispute relates to one half share of Kunwar Sen who died leaving his widow Mst. Tarawati opposite party No. 2. On publication of records in village an objection Under Section 9A of U. P. Consolidation of Holdings Act was filed by Mst. Tarawati claiming one half share in the land in dispute. Said objection of Mst. Tarawati was opposed by petitioner on the ground that Mst. Tarawati remarried with one Siya Ram and whatever rights she inherited being widow of Kunwar Sen came to an end.

(3.) Consolidation Officer and Settlement Officer of Consolidation rejected objection of opposite party No. 2, but Deputy Director of Consolidation allowed revision and reversed findings and order of authorities below. Deputy Director of Consolidation recorded a clear-cut finding that remarriage has not taken place and Mst. Tarawati is still continuing as widow of Kunwar Sen.