Allahabad High Court
Ram Sewak & Others vs Dy. Director Of Consolidation, ... on 12 August, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- WRIT - B No. - 47736 of 2010 Petitioner :- Ram Sewak & Others Respondent :- Dy. Director Of Consolidation, Gorakhpur & Others Petitioner Counsel :- Amit Kumar Singh Respondent Counsel :- C.S.C.,Amrendra Singh Hon'ble Vikram Nath,J.
Case has been taken up in the revised call. No one appears on behalf of the petitioners. Sri Manoj Kumar Tiwari, Advocate holding brief of Sri Amrendra Singh, learned counsel for the private-respondents is present.
From a perusal of the judgment and order of the Deputy Director of Consolidation, Gorakhpur it appears that the objections, appeal and revision of the petitioners have been dismissed on the ground that name of the purchaser from Shyam Bihari has been wrongly left out and the names of the petitioners had been wrongly incorporated even though they had no right, title and interest over the same. Accordingly order was passed by him to the effect that the name of the purchaser from Shyam Bihari be recorded over 1/5th share of Khata in dispute. The courts below have recorded concurrent findings of fact based upon consideration of the material placed on record. Petition lacks merit and is accordingly dismissed.
Order Date :- 12.8.2010 pk