RAM AVTAR Vs. GAYADIN

JUDGEMENT

(1.) Heard Mohd. Aslam Khan, learned Senior Advocate along with Mohd. Aslam Khan, learned counsel for the petitioner and Shri Vijay Bahadur Verma, learned counsel for the opposite parties.

(2.) The subject matter in issue in these writ proceedings is the validity of an order passed by the Deputy Director of Consolidation under Section 48 of the U.P. Consolidation of Holdings Act, 1953 (For short "the Act, 1953').

(3.) In the basic year Khatauni the land comprised in Khata No. 132 was recorded in the name of Medha widow of Suraj Deen. Before marrying Suraj Deen, Medha was married to one Kali Deen S/o Ram Charan. During field verification Ram Autar and Visesar belonging to the family of Suraj Deen claimed bhoomidhari rights and interests in the land in question. Likewise, Gaya Deen S/o Ram Adheen, Dujai S/o Shiv Ratan and Ram Gareeb S/o Ram Prasad belonging to the other branch of Kali Deen staked co-tenancy rights.