REGENT COMPUTRONICS PVT. LTD.

RISHIPAL SINGH Appellant

V/S

D.D.C.,Hardoi Respondents

Referred Judgements :-

MOHD. RAZA V. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
GURUMUKH SINGH V. DEPUTY DIRECTOR OF CONSOLIDATION,NAINITAL [REFERRED TO]
SOHAN LAL V. DISTT. D.D.C. HARDOI AND OTHERS [REFERRED TO]
VASANTIBEN PRAHLADJI NAYAK V. SOMNATH MULJIBHAI NAYAK [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
SAROOP SINGH VS. BANTO [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
LAKHAN SINGH VS. MANAGING DIRECTOR UPSRTC LUCKNOW [REFERRED TO]
SADHU SARAN AND ANOTHER VS. ASSISTANT DIRECTOR OF CONSOLIDATION, GORAKHPUR AND OTHERS [REFERRED TO]
BHAGWATI DEEN VS. SHEETLADIN [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Yogendra Nath Yadav, learned counsel for the petitioner. None has put in appearance to argue the case on behalf of the privaterespondents.

(2.) Under challenge are the three orders passed by the consolidation courts whereby the claim of the petitioner claiming rights in respect of Khata Nos. 6, 7 and 8, situate in village Aalapur, Pargana Mallawan, Tehsil Bilgram, District Hardoi, was rejected.

(3.) The disputed plots of Khata Nos. 7 and 8 was recorded in the name of Raj Bahadur Singh, Lal Bahadur Singh and Smt. Shiv Kumari whereas the plots comprising of Khata No. 6 was recorded in the name of Raj Bahadur Singh and Smt. Chootka in the basic year Khatauni.

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RISHIPAL SINGH Vs. D.D.C.,HARDOI

Referred Judgements :-

JUDGEMENT

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