SHRI SHIV CHAND TYAGI Vs. ADDL. COMMISSIONER MEERUT

JUDGEMENT

(1.) Heard Sri R.C. Singh along with Sri Satish Kumar Tyagi, for the petitioner and Sri Ashish Kumar Singh along with Sri Sumit Danga, for respondent-5.

(2.) The writ petition has been filed against the orders of Assistant Collector dated 01.04.2016, allowing the application of respondent-5, setting aside orders dated 28.11.2011, confirming the kurra and 05.12.2011, passing final decree in partition suit, excluding plots 512 (area 0.919 hectare) and 517 (area 0.698 hectare) from preliminary decree dated 20.09.2011/17.10.2011 and directing lekhpal to submit fresh kurra for final decree and Additional Commissioner dated 09.08.2016, dismissing the revision of the petitioner, in proceeding under U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to the Act).

(3.) Roop Chand Tyagi (respondent-5) filed a suit (registered as Suit No. 180 of 2011), for partition of joint holdings, recorded in khata 00093 [consisting plots 57 (area 0.738 hectare), 71 (area 1.318 hectare)] of village Azizpur hamlet of village Chandsara and khata 00253 [consisting plots 44 (area 0.367 hectare), 45 (area 0.296 hectare), 48 (area 0.118 hectare), 114 (area 0.120 hectare), 503 (area 1.661 hectare), 512 (area 0.919 hectare) and 517 (area 0.698 hectare)] of village Chandsara, tahsil and district Meerut, under Section 176 of the Act. This suit was filed on 23.05.2011.