SMT. CHAMPA DEVI Vs. DISTRICT DEPUTY DIRECTOR OF CONSOLIDATION
LAWS(ALL)-2006-5-384
HIGH COURT OF ALLAHABAD
Decided on May 26,2006

Smt. Champa Devi Appellant
VERSUS
DISTRICT DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

S.U. Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) This writ petition arises out of title dispute in between the parties in respect of agricultural land raised before the Consolidation officer in the form of objections under section 9 (2) of U.P. Consolidation of Holdings Act ("U.P. C.H. Act" in short). Relevant pedigree as given in the judgments of Consolidation Officer and settlement Officer Consolidation and admitted by the parties is reproduced below :
(3.) As is evident from the above pedigree, Shiv Charan and Ram Swarup were real brothers. Shrimati Parbati was widow of Shiv Charan and petitioner Champa Devi is their daughter. Contesting respondents 4 to 6 Harish Chandra, Nandu and Omi are sons of Ram Swarup. Tilak Ram filed objections before the Consolidation Officer. His objections were rejected by all the Courts and he has not filed any writ petition, hence that matter ends.;


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