GAYA PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Chandra Kant Jha, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1 to 3.

(2.) In the light of proposed order notice to private respondents is dispensed with.

(3.) It has been submitted by learned counsel for the petitioner that the dispute in the present case pertains to Khata Nos. 841, 842 and 843, which were recorded as "Ziman-4" as asami in the name of Ram Deen who was father of Suraj Bali and grand father of petitioner. It is next submitted that petitioner's father has filed objections before the Consolidation Officer for declaration as bhoomidhar over the plot Nos. 842 and 843 and rest of Khata No. 325. It is stated that Khata No. 325 Gata Nos. 754, 758, 759, 760, 770, 996, 805, 842 and 843 were recorded in the name of Budai S/o Kamasi, Gokul S/o Ganeshi, Swami Nath, Amarnath and Jagdish S/o Ayodhya and Suraj Bali S/o Ram Deen.