PRAKASH Vs. ASSISTANT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) BY means of this petition the petitioners have sought a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 20 -8 -1998, passed by Assistant Director of Consolidation, Muzaffarnagar Camp Haridwar at Roorkee and the judgment and order dated 4 -6 -1996 passed by the Settlement Officer Consolidation, Haridwar at Roorkee, Annexure Nos. 8 and 7 respectively to the writ petition, whereby the revision preferred by the petitioners has been dismissed by Assistant Director of Consolidation and the appeal preferred by respondent Nos. 4 to 6 has been allowed by the Settlement Officer Consolidation.

(2.) BRIEFLY stated the facts of the case are that the petitioners, Smt. Usha Devi respondent No.7, was a big tenure holder and she was allotted chak No. 110in her original holding. This chak No.110 was subsequently divided in three parts having nos. 110, 110 Sa and 1 10Da. The petitioners purchased share of Smt. Usha Devi through sale deed dated 11 -6 -1992 of her chak numbered as 110, area 01 bigha, 13 Biswas and 19 Biswansis and at the time of above purchase consolidation had been finalised and CH form -45 had been prepared, over which Smt. Usha Devi vender of the petitioners was recorded a tenure holder of chak No. 1 10 -Aa. This Chak No. 1 10 -Aa became new plot No. 115 after the close of consolidation and after issuance of notification U/S 52 of U.P. Consolidation of Holdings Act. On the basis of the sale deed dated 11 -6 -1992 the mutation was made in the revenue record by Naib Tehsildar of the area.

(3.) THE dispute arose when after the lapse of approximate five years, the respondents 4,5 and 6 preferred an appeal against the order passed by Assistant Consolidation Officer dated 23 -12 -1990, which was passed by way of compromise in favour of respondents 4 to 6 that on new plot No. 115 name of Smt. Usha Devi has wrongly been entered and the names of respondents 4 to 6 should have been entered. The appeal was preferred before the Settlement Officer Consolidation and the delay in filing the appeal was condoned by the SOC and the appeal was allowed vide judgment and order dated 4 -6 -1996 and the order dated 23 -12 -1990 passed by Assistant Consolidation Officer was set aside and it was directed to enter the names of respondents 4 to 6 on the land of petitioners on new chak No. 115 on the basis of sale deed dated 7 -9 -90. Aggrieved further by the order of SOC the petitioners preferred revision before the respondent No.1 Assistant Director of Consolidation, Muzaffarnagar, Camp Haridwar at Roorkee. The respondent No.1 without considering this aspect that plot No. 115 was not in existence at the time when the compromise was made before the Assistant Consolidation Officer, between the respondents 4 to 6 and 7. Feeling aggrieved this writ petition has been filed.