PUTTI LAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri U.S. Sahai learned counsel for petitioner as well as learned Standing Counsel for the State-respondent No. 1 and Sri Mahendra Nath Mishra, learned counsel for respondent No. 2.

(2.) It has been submitted by learned counsel for petitioners that present dispute pertains to land situated at Gat No. 335, Plot No. 1286 area 1-3-1 and Plot No. 1290/2-5-9 situated at Village Baurumau, Tehsil Bakshi Ka Talab (earlier Tehsil Sadar), Lucknow. He further submits that that the said land belong to one Sadhu S/o Ghanshyam who was a scheduled caste and died prior to 1977 leaving behind two unmarried daughters namely, Rupana @ Ram Piyari and Chandrawati.

(3.) He also submits that during the consolidation operations which commenced somewhere around 1974-75, the names of daughters of Sadhu were recorded in khatauni on 24/11/1977. The petitioners claim their right through Ram Piyari and Chandrawati. The controversy in the present case according to the petitioners has arisen on the claim made by respondent No. 2 who has got his name recorded U/S 12 of the Consolidation of Holding Act by order dtd. 25/2/1985 in place of deceased Sadhu on 06 of the plots of Chak No. 646 on the basis of unregistered Will dtd. 30/6/1981.