VIJAY KUMAR Vs. BOARD OF REVENUE U P
LAWS(ALL)-2012-7-54
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on July 12,2012

VIJAY KUMAR Appellant
VERSUS
BOARD OF REVENUE U P Respondents

JUDGEMENT

- (1.) Heard Shri Pankaj Gupta, learned counsel appearing for the petitioner and Shri R.P.Singh, learned counsel for the opposite parties. I have also perused the pleadings on record.
(2.) The dispute in the instant writ petition relates to the khasra Plot no.426 having an area of 1 Bigha 11 Biswa 13 Biswansi situate in Village Husainpur, Pargana and Tehsil Patti, District Pratapgarh.
(3.) The pedigree which is relevant to be mentioned for the purpose of resolving the dispute in question and which is not disputed by either parties is as follows:- Shiv Mangal Baijnath Jagannath Gaya Prasad (Died on 12.08.1995) Vijay Kumar Smt. Chandra Devi (Petitioner) (Married Daughter) (O.P.No.2);


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