TRIVENI SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Mohammad Arif Khan, learned Senior Counsel alongwith Shri Mohammad Aslam Khan for the petitioner and Shri Vijai Bahadur Verma, learned counsel for the private respondents, Dr. Krishna Singh, learned counsel for the State and Shri Pankaj Gupta, learned counsel for the Gaon Sabha.

(2.) The petitioner has approached this Court assailing the order passed by the Settlement Officer of Consolidation dtd. 31/10/1981 and the order passed by the Deputy Director of Consolidation dtd. 30/9/1982 whereby the claim of the petitioner has been turned down which was initially allowed by the Consolidation Officer vide his order dtd. 4/3/1978.

(3.) The fact in between the parties is not much in dispute. Primarily, the dispute related to the property of Khata No. 237, situate in village Barhya Fard Khan, Pargana Sahadullah Nagar, Tehsil Utraula, District Gonda. The property in question was recorded in the name of Mahadev Singh, Jagdev Singh, Zamadar Singh and Taliqudar Singh, who are the respondents in the instant petition.