MINDRESH Vs. DEPUTY DIRECTOR OF CONSOLIDATION, DISTT HARIDWAR

JUDGEMENT

(1.) SINCE the controversy involved in all these writ petitions is similar, therefore, for the sake of convenience, all these petitioner are being decided by this common judgment.

(2.) IN all these writ petitions, the petitioners have assailed the order dated 30.12.2004 passed by the Settlement Officer Consolidation Haridwar Camp Roorkee (for short S.O.C.) and the order dated 22.9.2005 passed by the Deputy Director of Consolidation/Additional Collector, Haridwar (for short D.D.C.). By the order dated 30.12.2004, the S.O.C. has allowed the appeal and set aside the order dated 2.3.1995 passed by the Consolidation Officer. The D.D.C. by his order dated 22.9.2005 has dismissed the revisions, which were preferred by the petitioners.

(3.) THE short controversy involved in these petitions on the basis of the pleadings of the petitioners, it emerges out that the petitioners claim themselves Bhumidhari rights in the land in question of village Jaurasi, Pargana Roorkee, on the ground that they are in possession since more than 25 years and they belong to 'Kahar backward class and being landless agricultural labours, the name of Gaon Sabha is wrongly recorded and on the ground they also claim the rights in the land on the basis of family planning operation also. The petitioners filed their objections under Section 9 A(2) of the Consolidation of Holdings Act before the Consolidation Officer Roorkee.