AHMED ALI 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 orders of the Consolidation Officer dated 16 -3 -1991 and 30 -3 -1991, the order of Settlement Officer Consolidation dated 2 -6 -1998 and the order of Assistant Director of Consolidation dated 14 -1 -1999.

(2.) BRIEFLY stated the facts of the case giving rise to this petition are that the Consolidation Officer in consolidation proceedings passed order dated 16 -3 -1991, whereby it was directed that in Khata No. 76 of village Salempur Mahdood, name of deceased Ahmad Ali S/o Pir Bux be deleted and name of Salim S/o Makhmool be recorded and the name of Kalu S/o Aladia deceased be deleted and name of his heirs be recorded. The recall application was filed for recalling the order dated 16 -3 -199 1 passed by Consolidation Officer in consolidation proceeding under the U.P. Consolidation of Holdings Act relating to Khata No. 76 situated in village Salempur Mahmood. The recall application has been filed on 8.8.1994 by one Abdul Latif S/o Sri Gulam Hussain R/o Village Rajpur, Pargana Jwalapur, Tehsil and District Haridwar before the Consolidation Officer, on behalf of Kalu S/o Ali Bux, being attorney holder, executed in his favour on 8 -8 -1994. It appears that in the recall application the date of order passed by consolidation Officer against which the recall application was filed was wrongly mentioned as order dated 30 -3 -199 1, whereas the order was passed by consolidation Officer is dated 16 -3 -1991. The application has been rejeced vide order dated 25 -7 -1995, on the ground that since Kalu S/o Ali Bux has not filed the recall application himself and the application is doubtful.

(3.) AGGRIEVED by the order of passed by Consolidation Officer, dated 25 -7 -1995, appeals were preferred before Settlement Officer Consolidation. The Settlement Officer Consolidation rejected the appeals vide order dated 2 -6 -1998, on the ground that in Khata No. 76 name of Kalu S/o Aladia is recorded, no objection has been filed U/S -9 of U.P. Consolidation of Holdings Act, 1953 and the recall application has not been filed by Kalu himself and it was filed after lapse of three years by the attorney.