CHEDI TIWARI Vs. D.D.C. AND OTHERS

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner by which the petitioner has challenged the judgment and order dated 21.10.1982 passed by the Deputy Director of Consolidation.

(2.) The brief facts of the case are that the consolidation proceedings started by the consolidation officer in 'the year 1981-8

(3.) Claim of the petitioner is that the petitioner has inherited the land by I way of succession over the land to Plot Nos. 1515, 1545, 1978, 1945, 1944, 1975 and 1977 besides other plots.