REGENT COMPUTRONICS PVT. LTD.

VISHWANATH Appellant

V/S

MAHESH Respondents

Referred Judgements :-

GHAFOOR VS. ADDL.COMMISSIONER AND OTHERS [REFERRED TO]
RAJA RAM AND OTHERS VS. DY.DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
RAM NARAIN VS. D.D.C. AND OTHERS [REFERRED TO]
GHAMARI VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
POORAN SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION MEERUT [REFERRED TO]
SUKHBEER SINGH VS. COMMISSIONER MEERUT [REFERRED TO]
SANT LAL VS. DEPUTY DIRECTOR OF CONSOLIDATION ALLAHABAD [REFERRED TO]
SRIPAL & 2 ORS. VS. D.D.C., RAEBARELI & 4 ORS. [REFERRED TO]
RAJ KARAN SINGH VS. CHIEF REVENUE OFFICER, GONDA AND ORS. [REFERRED TO]
JAGRANI VS. D. D. C. SHRAWASTI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Humayun Mirza, learned counsel for petitioner as well as Sri Dr. Krishna Singh, learned Standing Counsel for the State respondent Nos. 2 and 3 and Sri Vimal Kishore Singh, learned counsel for respondent No. 1.

(2.) The petitioner has confined his arguments to the challenged made to the order dtd. 18/3/2006 passed by Consolidation Officer thereby referring the dispute to the Dy. Director of Consolidation U/S 48(3) of U.P. Consolidation of Holdings Act.

(3.) The dispute in the present case pertains to chak No. 147, Gata No. 874 situated at Village Surajpur Khapraila Pargana Pratapganj Tahsil Nawabganj, District Barabanki (now Gata Nos. 1084 and 1085).

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VISHWANATH Vs. MAHESH

Referred Judgements :-

JUDGEMENT

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