Juggi Lal Vs Guru Prasad
.... fter considering the evidence of P.W.1, P.W.2,P.W.3, P.W.4, D.W.1,D.W.2 and D.W.3 in which prosecution witnesses admitted that the deceased was ill for the last one year prior to his death and P.W.3 Mata Dei, who has stated that Lodhe was a patient of asthma(dama) and P.W.4 Ranjit Prasad Mishra, ...
Allahabad High Court
Ram Pawan Singh Vs D.D.C. And Others
.... persons affected, to agitate the right or interest in dispute in the said suits or proceedings, before the appropriate consolidation authorities under the Act and in accordance with the provisions of the Act and the Rules made, thereunder. 13.Having due regard to the nature of this litigati ...
Allahabad High Court, Lucknow Bench
Noor Mohammad And Ors Vs Deputy Director Of Consolidation And Ors
.... a, could not be accepted as their statements were recorded later on and can be said to be an afterthought. 48. With respect to issue no.6, the Consolidation Officer observed that the Tehsildar on the basis of the Will dated 25.01.1982 and by his order dated 06.08.1991, directed half of the ...
Allahabad High Court (Lucknow Bench)
Geeta Singh & Another Vs Prabhavati Devi & Others
.... ct operates. Distinction was sought to be drawn between the class of cases where the binding effect of a deed had had to be got rid of by an appropriate adjudication on the one hand and the class of cases in which a transaction could be said to be void in law where what the law holds to be void, ...
Uttarakhand High Court
Shaqoor Vs Khursheed & Another
.... Allahabad High Court answered the question in the negative vide judgment dated 15.11.1975 reported in 1976 R.D. 220. Paragraph nos. 2, 3 & 4 of the said judgment are reproduced below: “2. After considering the judgment in Gorakh Nath v. H.N Singh, we are of opinion that it does declare ...
Uttarakhand High Court
Divisional Forest Officer Narendra Nagar Tehri Garhwal Vs Rajendra Prasad And Others
.... #2351;ा वादीगण वादग्रस्त भूमि के मालिक तथा काबिज हैं यद& ...
Uttarakhand High Court
Hari Lal & Others Vs Asstt. Director Of Consolidation & Others
.... by Dariyab in his statement. In settlement khatauni 1287 F, Bhan and Parasad were recorded as the sons of Gulla. In plaint of Suit No. 223/57, under Section 49 of U.P. Tenancy Act, 1939, the pedigree given by Sumer and others is fully tallying with the pedigree given by Smt. Tita, which is proved f ...
ALLAHABAD HIGH COURT
Kisan Shiksha Niketan Vs Commissioner, Azamgarh
.... n Officer dated 5.9.1985 was already under challenge in Revision under Section 48(3) before the Deputy Director of Consolidation, which Revision was allegedly pending. Although this Revision was filed by a private person (one Sri Rajiv Kumar), the order under challenge was that of the Consolidation ...
ALLAHABAD HIGH COURT
Ramzan Ali and Others Vs Board of Revenue U.P., Allahabad and Others
.... ings pending before the revenue or Civil Court shall stand abated. As such, the revision preferred by the opposite parties was required to be dismissed as abated. However, the opposite party No. 2 has allowed the revision setting aside the order dated 9.8.2005 and has declared the revision as abated ...
Allahabad High Court (Lucknow Bench)
Hari Prasad and Others Vs State of U.P. and Others
.... civil dispute between private parties is not liable to be entertained merely by impleading the State authorities and seeking a direction to command them to decide a non statutory unsolicited representation raising disputed question of facts, which require adjudication on the basis of evidence. Commo ...
Allahabad High Court
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