PREM PAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Rajesh Sharma, learned counsel for the petitioners and the learned Standing Counsel for the State -respondents.

(2.) THE writ petition arises of of proceedings under section 34 of the UP Land Revenue Act and is directed against the order dated 29.10.2014 passed by the Addl. Collector (Administration), Aligarh.

(3.) A perusal of this order reveals that it is an order of remand wherein it has been recorded that by an order dated 17.10.2002 passed by the Consolidation Officer, it was held that Bhagwan Das and others, the vendors of the petitioners, had already sold their half share in the disputed property in favour of one Bijendra Singh. As regards the remaining half share of the disputed property, the order dated 17.10.2002 held that this remainder belong to Harmukhi.