MAHESH KUMAR Vs. LOKENDRA NATH

JUDGEMENT

(1.) P. K. Jain, J. Heard Sri S. K. Shukla, learned counsel for the revisionist and Sri Arun Tandon, learned counsel for opposite parties Nos. land 2.

(2.) THE dispute related to plot No. 1601, area 1. 31 acres. Admittedly the land belonged to Thakur Dhanushdheri Ji Maharaj Virajman temple, Ala. First party Mahesh Kumar claimed that his father, Shambhu Dayal, was manager of properties belonging to the trust and was in possession of the same. THE opposite parties claimed their possession over the disputed proper ties. It appears from the record that a civil suit was filed for removal of Lokendra Nath from managership of the properties of the said trust and a final decree was passed against Lokendra Nath directing his removal from the managership of the said property belonging to the trust. In the revenue proceedings and proceedings before the consolidation authorities name of Shambhu Dayal was ordered to be recorded in the revenue records as manager of the properties of the said trust. Admitted ly the decree of the civil court has not yet been executed and the matter relating to mutation of the name of Shambhu Dayal in the revenue records is pending before the High Court.

(3.) CERTIFIED copy of this order shall be made available to the parties' counsel within three days on payment of usual char ges. Revision disposed of. .