NEHRU UNCHCHATTAR MADHYAMIK VIDYALAYA RASDHAN Vs. STATE OF U P
LAWS(ALL)-2014-3-106
HIGH COURT OF ALLAHABAD
Decided on March 27,2014

Nehru Unchchattar Madhyamik Vidyalaya Rasdhan Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) HEARD Dr. S.B. Singh, for the petitioner and Standing Counsel, for the respondents.
(2.) THIS writ petition has been filed against the order of District Deputy Director of Consolidation dated 31.10.2013, condoning the delay in filing the revision under Section 48 U.P. Consolidation of Holdings Act,1953 (hereinafter referred to as the Act). Sri Nehru Shiksha Prasar Samiti, Kanpur is a society registered under Societies Registration Act, 1860. It runs Shri Nehru Uchchattar Madhyamik Vidyalaya Rasdhan, Kanpur Dehat (hereinafter referred to as the college), which is recognized under U.P. Intermediate Education Act, 1921 and receiving grant -in -aid from State of U.P.
(3.) IT is stated that consolidation in the village Rasdhan, pargana Bhognipur, district Kanpur Dehat was started some times in the year 1963. Land Management Committee of the village passed a resolution to allot plots 1187, 1196, 1265, 1288, 1299, 1300, 1301, 1302, 1303, 1304, 1305, 1306, 1307, 1308, 1309, 1310, 1311, 1312, 1313, 1314 and 1315 (new plot 891) (total area 18 -8.10 bigha), to the college. It was further resolved that after allotment of chaks, remaining Gaon Sabha land will also recorded in the name of the college. Land Management Committee entered into compromise before Assistant Consolidation Officer in this respect and Assistant Consolidation Officer by order dated 17.08.1964 directed for recording the name of the petitioner. As such, new plots 53, 179, 189, 248, 279, 361, 371, 378, 543 Ka, 655, 661, 694, 792 ka, 794, 798 ka, 891, 944, 953, 1064, 1088, 1094, 1188 kha, 1200, 1250, 1285, 1370 and 1376 (total area 85 -7 -12 bigha) came to be recorded in the name of the college in CH Form -45. The village was notified under Section 52 of the Act on 27.12.1966. This entry is continuing.;


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