RAMA Vs. DEPUTY DIRECTOR CONSOLIDATION & OTHERS

JUDGEMENT

(1.) Present petition is preferred assailing the judgment/orders dated 13.05.2002 passed by the Consolidation Officer, Roorkee (West), dated 3.12.2002 passed by Settlement Officer Consolidation as well as dated 20.08.2003 passed by the Deputy Director Consolidation, Haridwar, whereby objections, filed by the petitioner, herein, under Section 9A of the U.P. Consolidation of Holdings Act, were dismissed.

(2.) The claim of the petitioner is that land of khasra No. 187 measuring 1 Bigha 5 Biswas was allotted to him by the Land Management Committee of Village Daulatpur Pargana & Tehsil Roorkee, therefore, petitioner should be declared bhumidhar of the land of khasra no. 187 measuring 1 Bigha 5 Biswas.

(3.) Undisputedly, land of khasra no. 187 village Daulatpur Pargana & Tehsil Roorkee is recorded as Khala (natural water body wherein water is coming out from underground).