REGENT COMPUTRONICS PVT. LTD.

Dhuma Khan Appellant

V/S

COMMISSIONER OF CONSOLIDATION Respondents

Referred Judgements :-

SHUKRULLAH AND ORS. V. MT ZUHRA BIBI AND ORS,AIR [REFERRED TO]
PRANAKRUSHNA PRADHAN V. HAREKRUSHNA PRADHAN [REFERRED TO]
BANCHHANIDHI PANDA V. NINI DIBYA [REFERRED TO]
DILESWAR PATEL AND ORS. V. MST. BINODINI PATEL AND ORS [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
MANGAL SINGH VS. RATTNO DEAD [REFERRED TO]
UPPER INDIA CABLE CO VS. BAL KISHAN [REFERRED TO]
MAIMOON BIVI VS. O A KHAJEE MOHIDEEN [REFERRED TO]
HALIMAN VS. MANIR [REFERRED TO]
AKBAR VS. SHAMMA [REFERRED TO]

JUDGEMENT

(1.) SOUNDNESS of the orders passed by the Consolidation authorities under the provisions of Orissa Consolidation of Holdings and prevention of Fragmentation of Land Act(in short, 'the Act') by Annexures 3,4 and 5 is called in question in the present writ application under Article 226 and 227 of the Constitution by the petitioner.

(2.) AFTER stating pleadings and contentions of counsel for both sides, it is held :

(3.) BEFORE we go to the different aspects of Mohammedan Law and the extension of benefit to a co -sharer we would like to ascertain whether there had been partition or the parties were in ' jointness. The Consolidation Officer in his order has observed as follows :

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DHUMA KHAN Vs. COMMISSIONER OF CONSOLIDATION

Referred Judgements :-

JUDGEMENT

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