KUWAR SINGH ALIAS SHYAM SUNDER AND 5 ORS Vs. D D C AND 3 ORS
LAWS(ALL)-2014-12-359
HIGH COURT OF ALLAHABAD
Decided on December 19,2014

Kuwar Singh Alias Shyam Sunder And 5 Ors Appellant
VERSUS
D D C And 3 Ors Respondents

JUDGEMENT

- (1.) HEARD Sri Ram Swaroop Singh, learned counsel for the petitioners and Sri Anuj Kumar, who appears for the Gaon Sabha and Sri Sanjay Goswami, learned Additional Chief Standing Counsel for the state -respondents.
(2.) IN this petition, counter and rejoinder affidavits have been exchanged and, therefore, the writ petition is being disposed of finally at the admission stage itself.
(3.) THE facts of the case briefly stated are that the dispute therein pertains to old plot no. 9322 having an area of 0.34 acres. This plot has been allotted new no. 4059 Kha. The plot in question was recorded as Abadi under Class -6 (2) by an order passed by the Consolidation Officer on 13.4.1982. Against this order, the petitioners preferred an appeal, which was allowed by order dated 28.10.1987, whereby plot no. 9322 area 0.34 acres was ordered to be recorded as Abadi Samil Jot.;


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