REKH PAL Vs. BHRAM PAL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) By an order dated 12th March, 1971, the Consolidation Officer decided objections filed by different chak holders. In the process, chak initially given to the appellant's father, Shri Roop Chand, near his original plot was disturbed. He, therefore, challenged the order of the Consolidation Officer by filing an appeal under Section 11 of the Uttar Pradesh Consolidation of Holdings Act, 1953. The same was allowed by the Settlement Officer (Consolidation) Meerut vide his order dated 25th April, 1971. The appellate order became subject-matter of challenge in three revisions, which were disposed of by Deputy Director of Consolidation, Meerut [for short, "Deputy Director"] by a common order dated 5th December, 1974. The Deputy Director changed the chak of the land of Shri Roop Chand with that of Karan Singh and others. In his order, the Deputy Director recorded that Shri Roop Chand had orally agreed to take the holding as per the determination made by the Consolidation Officer.