JUDGEMENT
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(1.) Heard learned counsel for the petitioner and Sri Mishra holding brief of Sri B.G. Tripathi learned counsel for the respondent caveator-respondent no. 6, the learned Standing Counsel for the State and Sri D.D. Chauhan, learned counsel for the Gaon Sabha.
(2.) The contest in this petition is very peculiar, inasmuch as, the petitioner contends that he is in possession over the land in dispute as the land is in the shape of Abadi. The Consolidation Officer passed an order on 20th of October, 1972 for recording plot no. 2386? area 19 Biswas as Abadi Gaon Sabha.
(3.) He has? filed annexure 1 to the writ petition stated to be an extract of Khatauni 1378 Fasli to 1380 Fasli indicating the name of Smt. Marjadi Devi over the land in dispute.;
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