SAYEED AHMAD Vs. DY DIRECTOR OF CONSOLIDATION/ADM AND 16 OTHERS
LAWS(ALL)-2015-11-260
HIGH COURT OF ALLAHABAD
Decided on November 20,2015

SAYEED AHMAD Appellant
VERSUS
Dy Director Of Consolidation/Adm And 16 Others Respondents

JUDGEMENT

- (1.) Heard Shri Chaudhary M.H. Khan for the petitioner in Writ Petition No. 3247 of 2015 and for the respondent in the connected writ petition. I have heard Shri Dinesh Pathak for the respondent in the instant writ petition and for the petitioner in the connected writ petition.
(2.) The writ petition no. 3247 of the 2015 arises out of proceedings for allotment of chaks and is directed against the revisional order dated 12.12.2014 whereby two revisions filed by the petitioner were dismissed.
(3.) The contention of the learned counsel for the petitioner is that the dispute in the writ petition pertains to plot no. 535 which in the basic year was recorded in the name of the parties. He submits that the share of the parties has been held to 0.59 air each in this plot.;


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