HARI LAL Vs. ASSTT. DIRECTOR OF CONSOLIDATION
LAWS(ALL)-2017-5-286
HIGH COURT OF ALLAHABAD
Decided on May 25,2017

HARI LAL Appellant
VERSUS
ASSTT. DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Virendra Singh along with Sri Dinesh Tiwari, for the petitioners and Sri Balram Bind, for the contesting respondents.
(2.) The writ petition has been filed against the order of Assistant Director of Consolidation dated 15.02.1980, passed in title proceeding, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to the Act).
(3.) Dispute between the parties is in respect of land recorded in basic consolidation year khata-683 of village Jamalpur, pargana Ghisuwa, district Jaunpur. In basic consolidation year, names of Ram Autar (now represented by petitioners-1 to 3), Basudeo, Sahdeo (petitioners-4 and 5) Ram Chel (petitioner-6), Gutun son of Balak (now represented by petitioners-4 to 6), Shobhi Lal, Bihari Lal, Girdhari Lal (respondents-4 to 6), Parabhu (now represented by respondent-8) were recorded. During verification of khatauni, Ram Autar was reported to be dead and his sons Hari Lal and others (petitioners-1 to 3) were his heirs. Ghurhoo was reported to have three sons namely Parabhu, Harihar and Harigen. The names of Harihar and Harigen be recorded along with Parabhu. During partal some plots were found uncultivated and some plots were found as abadi but details of which are not relevant for the purposes of this writ petition.;


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