SARSWATI DEVI Vs. KAUSALYA DEVI

JUDGEMENT

(1.) This letters patent appeal has been filed by the writ petitioner against the summary dismissal of the writ application numbered as C. W. J. C. No. 1459 of 1980, by order dt. 18th July 1980, by a learned single Judge of this Court.

(2.) The relevant facts for appreciation of the point raised may be stated here : --

(3.) The learned Land Reforms Deputy Collector (respondent No. 5) by his reasoned judgment and order dt. 6th April 1978, allowed the claim of respondent No. 1. He found that the appellant is neither a co-sharer nor an adjoining raiyat of the land purchased by her (i.e. plot No. 477), whereas respondent No. 1 is the adjoining raiyat of the plot in question. The learned Deputy Collector, Land Reforms while discussing this question has pointed out as follows : --