BIPAT Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Balram Yadav, learned counsel for the Respondent No.2 and Sri Hemant Kumar Pandey, learned Additional Chief Standing Counsel for the State.

(2.) The present writ petition has been preferred for quashing of the revisional order dtd. 9/2/1982 passed by Respondent No.1 - Deputy Director of Consolidation, Faizabad under Sec. 48 of the the Uttar Pradesh Consolidation and Holdings Act, 1953 (hereinafter referred to as 'the Act, 1953').

(3.) Learned counsel for the petitioner has submitted that the dispute is with regard to Khata No.85 Situated at Village Faridpur. The said property was acquired by the grand-father of the petitioner Late Lautan on the fresh settlement in his favour on Khata No.85 and the sole name of grand-father of the petitioner is recorded in the revenue record since the fasli year 1331.