SURSATIYA Vs. GUJRATIYA

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Pandey, learned counsel for the petitioner, Mr. Dhirendra Kumar Srivastava, learned State Law Officer for the State-respondent and Mr. Pankaj Dubey, learned counsel for respondent No. 1.

(2.) Brief facts of the case are that one Ganesh son of Mahaveer was recorded owner of Plot No. 116 area 0.574 hectare, situated in Village Sudaya, Pargana- Pachotar, District Ghazipur, Plot No. 118 area 0.215 hectare situated in Village Khateerpur Khas, Pargana- Pachotar, District Ghazipur, Plot No. 45 Ka area 0.020 hectare, Plot No. 51 area 0.036 hectare, Plot No. 61 area 0.735 hectare, situated in village-Khateerpur Takiya, Pargana-Pachotar, District Ghazipur. Ganesh Son of Mahaveer expired in the year 2004. The family pedigree for Ganesh Son of Mahaveer will be relevant for the adjudication of the controversy involved in the matter, which is as under:-

(3.) This Court, vide order dtd. 15/5/2017, entertained the matter and granted interim protection staying the operation of order dtd. 30/1/2017 passed by Board of Revenue. In pursuance of the order dtd. 15/5/2017 parties have exchanged their pleadings.