BARJOR Vs. DEPUTY DIRECTOR OF CONSOLIDATION, CAMP KANPUR, AND OTHERS

JUDGEMENT

(1.) THESE two connected petitions Under Article 226 of the Constitution arise out of consolidation proceedings. One Kalloo was a tenant of certain plots. Smt. Mithani was his widow. She remarried Barjor. She died in January, 1955. Kalloo's brother's son, Gulab filed in February 1955 a suit against Barjor to recover possession over the land. The suit was decreed by a Munsif. Barjor's appeal was dismissed by a Civil Judge. Barjor has filed a second appeal in this Court. That second appeal is still pending.

(2.) DURING the pendency of the second appeal Gulab sold his interest in the land to Ram Shanker on 29 -5 -1962. Gulab and Barjor filed a compromise before this Court in the second appeal. Consolidation proceedings started in the village. Consequently, the hearing of the second appeal was stayed in this Court.

(3.) RAM Shanker and Barjor are both dissatisfied with this order, dated 19 -3 -1966 passed by the Deputy Director of Consolidation. Barjor has filed C.M. Writ No. 2377 of 1966. Ram Shanker has filed C.M. Writ No. 2560 of 1966.