NANDINI DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION AYODHYA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Sri Hemant Pandey, learned State Counsel and Sri Krishna Kumar Dubey, learned Counsel for the side opposite.

(2.) By means of the present petition, the petitioner has assailed the order dtd. 5/9/2016 passed by opposite party no.2/Settlement Officer of Consolidation, Ayodhya (in short 'SOC') passed in Appeal No. 797/1866/1737 (Rajeshwari Devi Versus Nandini Devi), as also the order dtd. 5/4/2019 passed by opposite party no.1/Deputy Director of Consolidation, District Ayodhya (in short 'DDC') in Revision No. 859 (Nandini Devi Versus Rajeshwari Devi).

(3.) Brief facts of the case, are to the effect that the land in dispute i.e. Gata No. 76 (new number 66) situated at Village-Moradabad, Tehsil-Rudauli, District-Faizabad now Ayodhya, was recorded in the name of one Bhagwan Bux Singh. The Bhagwan Bux Singh expired on 4/12/1991, thereafter the name of his wife namely Rajeshwari Devi (opposite party no.3) was recorded in the revenue records in terms of Sec. 171 of U.P.Z.A. and L.R. Act, 1950 (in short 'Act of 1950') as applicable at relevant point of time. Sec. 171 of the Act of 1950, applicable at relevant point of time reads as under:-