Soteem And Three Others (All Deceased) Through Legal Representatives. Vs Upper Commissioner Judicial Iind Varanasi Division And Ors.
.... registers . - (1) Tire Collector shall maintain the record-of-rights, and for that purpose shall annually, or at such longer intervals as the [State Government] may prescribe, cause to be prepared an amended [register mentioned in Section 32.] The [register] so prepared shall be called the ...
Allahabad High Court
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
Khaderan and Others Vs Joint Director Consolidation, Basti and Others
.... s published seven years prior to the date of reference, therefore the reference was without jurisdiction. This Court after hearing the counsel for the parties had observed as under: "In accordance with Rule 109-A read with Section 52(2) of the U.P. Consolidation of Holdings act the contesting opp ...
Allahabad High Court
Daswant Ram Vs Consolidation Commissioner and Others
.... e quashed. 15. As already noticed above, the notification under section 6(1) of the Act is a piece of conditional legislation. It is within the competence of the legislature to legislate in the manner it thinks appropriate. In my opinion, such conditional legislation can be challenged either on t ...
ALLAHABAD HIGH COURT
Bhagwat Prasad Vs State of U.P. and Others
.... 2 of the said judgment. This judgment, after noticing the scheme of the U.P. Consolidation of Holdings Act and the Rules framed thereunder has held that the duty of revising the revenue records is cast on the consolidation authorities and it is for such authorities to implement the orders passed und ...
ALLAHABAD HIGH COURT
Bhunesh Dutt and Others Vs Joint Director of Consolidation and Others
.... the reference and directed that the name of Surendra Sharma also be recorded over plot Nos. 860, 882 and 1247 of Khata No. 162. 9. The orders of the Consolidation Officer making the reference and that of the Settlement Officer, Consolidation, whereby the reference was forwarded to the Joint Direc ...
ALLAHABAD HIGH COURT
Smt. Surji Devi Vs Additional Commissioner (1st) and Others
.... by the petitioner on 3.2.1999 for correction of map on the ground that the position of plot i.e. 240 (E) area 12 Decimal has incorrectly been shown in the map prepared after the consolidation operation. The application of the petitioner was rejected by the Additional District Magistrate only on the ...
Allahabad High Court
Jokhai and Others Vs D.D.C. and Others
.... nds that the allegation that there is no such order in existence is false and incorrect, inasmuch as the said order is endorsed on CH Form- 23 and a clear finding to that effect has been recorded in the impugned order. He contends that the application for correction which was moved may have been cap ...
Allahabad High Court
Mahavir Singh Vs Deputy Director of Consolidation, Allahabad and others
.... rther submitted that even assuming that the appeal could be filed or maintained by the respondents, the Settlement Officer Consolidation by order dated 31.5.2005 apparently condoned the delay in filing the appeal which could not have been entertained until and unless the appeal along with delay cond ...
Allahabad High Court
Ram Achal & Anr. Vs Board of Revenue, U.P., Lucknow & Ors.
.... fter fresh maps and records have been prepared (under subsection (1) of Section 27), the State Government shall issue a notification in the official Gazette that the consolidation operation have been closed in the unit and village or villages forming part of the unit shall then cease to be under con ...
Allahabad High Court (Lucknow Bench)
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