RAM DAWAR (SINCE DEAD AND THEREFORE REPRESENTED BY HIS SON CHANDRAJEET) AND OTHERS Vs. D.D.C. AZAMGARH AND OTHERS

JUDGEMENT

(1.) BY this writ petition the petitioner challenges an order of the Settlement Officer, Consolidation and also an order passed in revision. Both these orders are adverse to the petitioner.

(2.) THE brief facts leading to this writ petition are that the petitioner had filed a suit on 26th March, 1962 under section 229-B/209 of the U. P. Zamindari Abolition and Land Reforms Act against the contesting respondents. He had prayed for a declaration that he was sirdar of the aforesaid plots. He also prayed that if he be found out of possession, he be also granted a decree for possession as against the contesting respondents.

(3.) ACCORDING to the allegations made by the petitioner, he filed an amendment application in the suit praying that in place of the Gaon Samaj, Gaon Sabha should be impleaded. He pleaded that apart from the aforesaid plots Nos. 60 and 94, there were other plots in the holding about which there was no dispute. It was prayed that though there was no dispute about those plots, their numbers should be incorporated in the plaint as that was the requirement of the law.