REGENT COMPUTRONICS PVT. LTD.

SURYA PRAKASH Appellant

V/S

Settlement Officer Consolidation, Gonda Respondents

Referred Judgements :-

GOPALAKRISHANAYYA VERSUS ADIVI LAKSHMANA RAO [REFERRED TO]
BANK OF COMMERCE LTD. VERSUS PROTAB CHANDRA GHOSH [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
KALIPADA DAS ALIAS MAHANTO VS. BIMAL KRISHNA SEN GUPTA [REFERRED TO]
BHAGWAN SWAROOP VS. MOOL CHAND [REFERRED TO]
KARUPPASWAMY VS. C RAMAMURTHY [REFERRED TO]
ARORA ENTERPRISES LIMITED VS. INDUBHUSHAN OBHAN [REFERRED TO]
STATE OF WEST BENGAL VS. MANISHA MAITY [REFERRED TO]
JAYALAXMI JANARDHAN WALAWALKAR VS. LALCHAND LAXMICHAND KAPASI [REFERRED TO]
MADHUKAR RAMCHANDRA KENI VS. VASANT JAGANNATH PATIL [REFERRED TO]
BANWARI LAL AND ORS. VS. BALBIR SINGH [REFERRED TO]
PANKAJBHAI RAMESHBHAI ZALAVADIA VS. JETHABHAI KALABHAI ZALAVADIYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) By means of the present petition, petitioner has assailed the order dtd. 15/3/2023 passed by opposite party no. 1-Settlement Officer Consolidation in appeal registered as Case No.1357/2020, Computerized Case No. 201854083000001357 (Surya Pal and Others Versus Shyam Narayan and Others), which was preferred under Sec. 11(1) of U.P. Consolidation and Holdings Act 1953 (in short Act of 1953), assailing the order dtd. 23/1/1965 passed in Case No. 3792 under Sec. 9A(2) of the Act of 1953 by the Consolidation Officer Bargaon, District Gonda.

(3.) The facts in brief which are relevant for disposal of the present petition, is to the effect that the appeal was filed impleading dead persons (17 persons). This appeal was preferred alongwith application for condonation of delay duly supported with the affidavit, before opposite party no.1- Settlement Officer Consolidation, Gonda.

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SURYA PRAKASH Vs. SETTLEMENT OFFICER CONSOLIDATION, GONDA

Referred Judgements :-

JUDGEMENT

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