RAM CHANDRA Vs. DEPUTY DIRECTOR OF CONSOLIDATION LUCKNOW AND OTHERS
LAWS(ALL)-2016-5-624
HIGH COURT OF ALLAHABAD
Decided on May 09,2016

RAM CHANDRA Appellant
VERSUS
Deputy Director of Consolidation Lucknow And others Respondents

JUDGEMENT

Anil Kumar, J. - (1.) Heard Shri Mohd. Arif Khan, learned Senior Advocate assisted by Shri Mohd. Aslam Khan, learned Standing Counsel for the opposite party no.1, Shri P. K. Khare, learned counsel for the opposite party no.2, Shri Manjive Shukla, learned counsel for the opposite party nos.3 and 4 and perused the record.
(2.) Facts in brief of the present case are that in village Hanmantpur, Pargana Mohana, Tehsil Bakshi Ka Talab, District-Lucknow, there are three Khatas, namely, 7, 59 and 92.
(3.) So far as Khata no.7 is concerned, the same is recorded in the name of petitioner, Laxmi Chandra (now deceased), Vishwanath, Sobhnath, Ram Vriksh, Ram Preet and Kamlesh sons of Shyam Saran and there is no dispute in respect to the same between the parties.;


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