SITA RAM Vs. BHAGHWAT PRASAD

JUDGEMENT

(1.) This is a revision against the judgment dated 6-8-1984 of the learned Additional Commissioner, Jhansi Division, Jhansi by which he rejected the application filed under Sec. 6 of U.P. Urban Area Z.A. Act of 1956 (hereinafter stated the Act).

(2.) Heard the learned counsels at length and perused the relevant papers of the file.

(3.) The facts of this case are that in respect of the village concerned the Act came into force in the year 1957 and proceeding relevant under this Act started. On 11-10-1982 an application under Sec. 6 of the Act was filed by Sitaram and Satya Narayan against Bhagwat Narayan and Sitaram sons of Kanhaiya Lal. The applicants were the rent-free grantee of the entire area of Plot No. 50124 area 2.06 acres from this plot one acre falls in the Municipal Board and this was an agricultural land. On this area of 1 acre of Plot No. 50124-M. The name of opposite parties were recorded. It is alleged that their names were wrongly recorded over the plot and the applicants are the bhumidhars of the land in question and are recorded bhumidhars of remaining area of Plot No. 50128, hence their names should be recorded which is a clerical mistake.