BHAGWAN DAS Vs. D D C

JUDGEMENT

(1.) HEARD Shri B.N. Agarwal , learned counsel for the petitioner and Shri Kunal Ravi Singh, who appears for the contesting respondents.

(2.) THIS writ petition arises out of an objection under Section 9 -A (2) of the U.P. Consolidation of Holdings Act regarding plot no. 338 area 168 acres and 421 area 1.32 acres situated in Jalaun. These plots are plots of khata no. 98.

(3.) AN objection was filed by Ram Swaroop S/o Sone Lal on behalf of Chandra Prakash as his guardian claiming that the respondent no. 2 be mutated over the property in question on the basis of a gift deed dated 24.4.1962 said to have been executed by Bhagwan Das, (petitioner) and Ram Swaroop (respondent no. 3) in favour of respondent no. 2 Chandra Prakash.