LAWS(ALL)-2016-8-1

AMBIKA CHOUBEY Vs. DEPUTY DIRECTOR OF CONSOLIDATION VARANASI

Decided On August 05, 2016
Ambika Choubey Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION VARANASI Respondents

JUDGEMENT

(1.) Heard Sri D.B. Yadav, for the petitioner and Sri Triveni Shankar, for respondents -3 to 10.

(2.) This writ petition has been filed against the order of Deputy Director of Consolidation dated 09.04.2015, passed in title proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).

(3.) The disputed between the parties is in respect of plots 46/3 (area 0.63 acre) and 296/2 (area 0.58 acre) of village Katari, pargana Katehar, district Varanasi, which was record in basic consolidation year khata -185, in the names of Raghunath, Keshav, Girija, Ram Chandra and Murari sons of Ram Avtar, Ram Prakash and Mangla sons of Yadunath along with other plots.