(1.) Heard Sri Dharm Pal Singh, Senior Advocate assisted by Ashok Kumar Singh, for the petitioners, and Sri V.M. Zaidi, Senior Advocate assisted by Sri Kunal Ravi Singh, for the contesting respondents.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 14.07.1999 and Deputy Director of Consolidation dated 15.10.2005 passed in title proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is in respect of land recorded in basic consolidation year khatas 225-Aa [consisting plots 443-M (area 11-19-0 bigha), 445 (area 0-9-0 bigha), 447/507 (area 0-2-0 bigha)] which were recorded, in the names of Ram Swaroop, Har Swaroop and Ram Pal sons of Genda Singh and Lalloo Singh son of Dhan Singh and 225-Ba [consisting plot 443-M (area 21-8-0 bigha) which was recorded in the names of Nardeo son of Ram Swaroop, Har Swaroop and Ram Pal sons of Genda Singh and Lalloo Singh son of Dhan Singh, of village Meman, pargana Kiratpur, district Bijnor. It may be mentioned that Ram Swaroop transferred an area of 5-7-0 bigha of plot 443 to his son Nardeo through sale deed dated 15.07.1991, whose name was mutated by the order of Naib-Tahsildar, dated 26.10.1991, due to which this plot was bifurcated in two part and recorded in two aforesaid khatas.
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