CHANDRA PAL Vs. CONSOLIDATION OFFICER BULANDSHAHR

JUDGEMENT

(1.) Heard Sri Manoj Kumar Sharma, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) Brief facts of the case that Khata No. 242 situated in Village Baroda was recorded in the name of Chandi Lal, Bhoop Singh, Sohan Lal, Ratan Lal, Chandrapal Sons of Ganga Sahai, Mohan Lal son of Sukha. The family pedigree, which is admitted to both parties is as under:-

(3.) This Court entertained the matter on 25/5/2001, issued notice to respondent Nos. 4 to 11 and parties were directed to maintain status quo with respect to nature and possession of the land in dispute till the date fixed, but by subsequent order dtd. 29/3/2005 interim order was extended till further orders.