- (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THE petitioner Gram Sabha through its Pradhan has challenged the validity and correctness of the impugned order dated 7. 11. 2007 passed by the Registrar, Chhatrapati Shahu Ji Maharaj University, Kanpur.
(3.) THE brief facts of the case are that in Village Arhauli consolidation proceedings were completed in the year 1964 and besides plot Nos. 160 and 161 several other plots of Gram Sabha were reserved and earmarked for a school. Initially a Junior High School was started in the aforesaid plots and on the basis of a resolution Plot No. 248 of Khata No. 338 was given on lease (Patta) to the School and the name of the School was mutated vide order dated 28. 7. 1970. Later on the Junior High School was upgraded to the Intermediate College by a society formed by certain interested persons who even invested certain amount for the up-gradation of the Junior High School to Intermediate School.;