BHAGWAN BAHADUR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard.

(2.) The present writ petition has been preferred for quashing of the impugned revisional order dtd. 31/12/1981 passed by respondent No. 1-Deputy Director Consolidation Faizabad under Sec. 48 of Uttar Pradesh Consolidation and Holdings Act, 1953 (hereinafter referred to as "Act, 1953) in Revision No. 1517 titled as Ram Naresh v. Ram Bahadur and others.

(3.) Learned counsel for the petitioners has submitted that the dispute with regard to the 32 trees entered in favour of the ancestors of the petitioners and 9 trees in favour of the ancestors of the respondents on gata No. 1906 area 4 bigha 7 biswa 10 biswansi in 1337 fasli i.e. in Khasra of the year 1930. It is further submitted that the gata No. 1906 belonged to zamindar Azam Ali Khan. In 1344-45 fasli i.e. year 1937-38, the name of the ancestor of the petitioners was continued and the name of the zamindar was deleted. It is further submitted that the name of the ancestor of the petitioner was continued and he was covered by Sec. 18(1)(e) of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as Act, 1950), which has come into force on 1/7/1952 and prior to that the ancestors of the petitioners had become grove holder.