DEVIJI MANDIR Vs. C O

JUDGEMENT

(1.) Heard Sri Kirtikar Pandey, learned counsel for the petitioner and Sri Vijay Singh Sengar, learned counsel for the respondents and perused the record.

(2.) Present petition has been filed challenging the order dated 30.11.1974 passed by the Consolidation Officer, Orai, the order dated 21.3.1975 passed by the Settlement Officer Consolidation, Hamirpur and the order dated 13.7.1977 passed by the Deputy Director of Consolidation, Kanpur, Camp Orai.

(3.) The dispute in the writ petition pertains to the land held by one Nathu Ram (since deceased) who executed a gift deed in favour of Sri Devi Ji Virajman Mandir, Mauja Titara Khalilpur, Pargana Konch, District Jalaun and appointed the petitioners no. 2 to 4 as its mohitmiman. Through the aforesaid gift deed, Nathu Ram gifted the entire land included in his chak no. 49. The details of the land in the chak is also mentioned in the gift deed. Since validity of the gift deed is in question, relevant extract thereof is quoted as under: