MUKHRAM SINGH Vs. THE D.D.C. JAUNPUR

JUDGEMENT

(1.) Heard Sri K.R. Sirohi, Senior Advocate, assisted by Sri U.B. Singh, for the petitioners and Sri Vishnu Kumar Singh, for the respondents.

(2.) The writ petition has been filed against order of Deputy Director of Consolidation dated 27.05.1974, allowing the revision and setting aside the orders of Consolidation Officer and Assistant Settlement Officer Consolidation, passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "the Act").

(3.) The dispute between the parties relates to the land recorded in khatas 37 and 38 of village Begrawa, tahsil Kerakat, district Jaunpur. In basic consolidation year, khata 37 was recorded in the names of Mukhram and others (the petitioners) and khata 38 was recorded in the names of Kalika and others. 19 objections were filed in respect of land of khata 37 and 7 objections were filed in respect of khata-38. After order of Consolidation Officer, only two appeals were filed by Ram Adhar Singh and others (respondents-2 to 60) (hereinafter referred to as the respondents), as such details of other objections are not required for the purposes of this writ petition.