BHAGWAT PRASAD Vs. STATE OF U P
LAWS(ALL)-2014-12-11
HIGH COURT OF ALLAHABAD
Decided on December 05,2014

BHAGWAT PRASAD Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri D.P. Singh, learned Senior Advocate assisted by Sri S.S. Shukla for the petitioner and Sri A.P. Paul for the contesting respondents.
(2.) The petition has been filed challenging the orders passed by the Consolidation Officer and the Additional District Magistrate (Kanoon Vyavastha), Mathura.
(3.) It has been submitted by learned counsel for the petitioner that in proceedings for allotment of chaks, three chaks were allotted to the petitioner. A corresponding map was also prepared. In this final consolidation map, the area of the petitioner's chak was shown to be less than the actual area.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.