JUDGEMENT
Ram Surat Ram (Maurya), J. -
(1.) Heard Sri A.N. Srivastava, holding brief of Smt. Neelam Pandey, for the petitioner and Sri Ashwani Kumar Sachan, for respondents-2 and 3. Supplementary Affidavit filed today is taken on record.
(2.) The writ petition has been filed against the orders of Assistant Consolidation Officer dated 12.09.1988 and Deputy Director of Consolidation dated 12.07.2016, passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act ).
(3.) The dispute related to the land recorded in basic consolidation year khata 176 (total area 10 bigha 16 biswansi) of the village Sirora Salempur, pargana Loni, district Ghaziabad, which was recorded in the names of Vijay Pal Singh and Jaipal Singh, sons of Buddhan (respondents-2 and 3) (hereinafter referred to as the respondents). Assistant Consolidation Officer by order dated 12.09.1988 directed for partition of the land recorded in the aforesaid khata between recorded tenure holders. CH Forms-11 and 23 were prepared accordingly and separate chaks were carved out, in the names of the respondents.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.