Smt. Zahira Begum And Ors. vs Deputy Director Consolidation ...
2015 Latest Caselaw 5635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONSOLIDATION No. - 928 of 2015
 

 
Petitioner :- Smt. Zahira Begum And Ors.
 
Respondent :- Deputy Director Consolidation District Raibareli & Ors.
 
Counsel for Petitioner :- Raghvendra Kumar Singh-Ii,Rajiv Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents - 1 to 3 has been accepted by Chief Standing Counsel.

Issue notice to respondents - 4 to 7.

Counsel for the petitioners submits that petitioner -1 is a widow illiterate lady while petitioners - 2 and 3 were minor at the time of passing the order. Therefore they could know about the order of Consolidation Officer. They were through out in possession over the land in dispute and on coming to know about the order they filed an appeal along with delay condonation application but the appeal as well as revision of the petitioners has been dismissed.  

The matter requires consideration.

Till the next date of listing, nature of the land in dispute shall not be changed and no third party interest shall be created over the land in dispute.

Order Date :- 21.12.2015

Rahul/-