ASHOK KUMAR SINGH Vs. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Mr. Atul Dayal, learned Senior Counsel assisted by Mr. Vinay Kumar Singh and Mr. Kirtikar Pande, learned counsel for the petitioners, Mr. H.R. Mishra, learned Senior Counsel assisted by Mr. Swatantra Pratap Singh, learned counsel for the private respondents and Mr. Rajesh Kumar Tiwari, learned Additional Chief Standing Counsel for the State-respondents.

(2.) Brief facts of the case are that dispute relates to khata No. 45-Ka and 45-Kha situated in Village- Barhoopur, Pargana Gadhawara, District- Jaunpur. Khata No. 45-Ka consist of 19 plots measuring 5.51 acre as mentioned in para No. 2 of the writ petition. Khata No. 45-Kha consist of plot Nos. 280 and 61 which are grove measuring 4.26 acre and 0.39 acre respectively. The aforementioned khata in dispute belongs to one Musai Singh son of Sogram Singh resident of Village- Baihari Pargana Gadhwara, District- Jaunpur. The pedigree of Musai Singh as mentioned in paragraph No. 5 of the writ petition is as under:

(3.) This Court admitted the writ petition on 12/1/1981 and granted interim order to the effect that the petitioners existing chak shall not be disturbed.