SHIV RATAN AND 2 OTHERS Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND 5 OTHERS
LAWS(ALL)-2016-10-80
HIGH COURT OF ALLAHABAD
Decided on October 07,2016

Shiv Ratan And 2 Others Appellant
VERSUS
Deputy Director Of Consolidation And 5 Others Respondents

JUDGEMENT

Ram Surat Ram (Maurya), J. - (1.) Heard Sri M.N. Singh, for the petitioner and Sri Gulab Chandra along with Sri Vinod Kumar Srivastava, for respondents-3 to 6.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 07.12.2015 and Deputy Director of Consolidation dated 11.02.2016, 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 of basic consolidation year khata 54 [consisting plots 88/2 (area 0.63 acre), 248 (area 0.49 acre), 250 (area 0.61 acre) and 254 (area 0.71 acre)] of village Ramduttpur, pargana Shivpur, district Varanasi, which was recorded in the name of M/S Ford and Mac Donald Company Pvt. Ltd. (petitioner-3). Lalta, Aliyar and Sumiran (now represented by respondents-3 to 6) filed a time barred objection dated 29.03.1997 under Section 9 of the Act, for recording their names over plot 88/2 (area 0.79 acre). Mithai and others filed another objection for recording their names over plots 248 (area 0.49 acre), 250 (area 0.61 acre) and 254 (area 0.71 acre) aforementioned. Both the objections were consolidated and decided together. Consolidation Officer, by ex parte order dated 15.05.2008, allowed both the objections.;


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