TAUQEER AHMAD Vs. DY DIRECTOR OF CONSOLIDATION AZAMGARH

JUDGEMENT

(1.) Heard Sri Namwar Singh, learned Counsel for the Petitioners and Sri S.C. Verma, learned Counsel appearing for the Respondents as well as learned standing counsel on behalf the State and perused the record.

(2.) The dispute involved in the present writ petition pertains to plot No. 477, area 200 Kadi situated in village-Sidha Sultanpur, Tappa-Dubaitha, Pargana-Nizamabad, Tehsil-Sadar (now Nizamabad) District-Azamgarh (hereinafter referred to as 'the disputed plot'). The disputed plot was recorded as 'abadi' in the basic year and during consolidation operation the same was kept out of the consolidation proceedings. During the consolidation survey the disputed plot was partitioned in two parts namely, plot No. 477/1 and plot No. 477/2 each having an area of 100 Kadi and earmarked for extension of 'abadi' in C.H. Form 2A. It appears that the Respondents No. 4 to 9 filed objection under Section 9A (2) of U.P. Consolidation of Holdings Act (hereinafter referred to as 'the Act') in respect of disputed plot before the Consolidation Officer, Sagri Azamgarh claiming that the disputed plot had been wrongly partitioned during the consolidation survey and plot No. 477/2 which was shown in the survey map in the western side, be shown in the eastern side and plot No. 477/1 which was shown in the survey map in the western side, likewise be shown in the eastern side on the ground that the land in dispute was 'abadi' of the contesting Respondents and their house was situated over the part of the land in dispute. The said objection was registered as Case No. 6733 of 1985; Ajay and Ors. v. State of U.P. and Anr.. The Consolidation Officer made spot inspection and prepared inspection memo on 19.9.2002. Against the said inspection memo, the Petitioners filed objection dated 10.10.2002, copy whereof is annexed as Annexure 3 to the writ petition. The Consolidation Officer vide his order dated 13.3.2003, copy whereof is annexed as Annexure 4 to the writ petition, decided the Case No. 6733 of 1985 allowing the objection of the contesting Respondents. Against the order of the Consolidation Officer the Petitioners filed an appeal before the Settlement Officer (Consolidation) which was registered as Appeal No. 3483 of 2003 and transferred for disposal before the Assistant Settlement Officer (Consolidation), Azamgarh who vide his order dated 31.5.2004 allowed the said appeal and set aside the order of the Consolidation Officer dated 13.3.2003 restoring the position of the disputed plot as shown in the survey map. Aggrieved by the order dated 31.5.2004 passed by the Assistant Settlement Officer (Consolidation), the contesting Respondents preferred a revision being Revision No. 756 under Section 48 of the Act before the Deputy Director of Consolidation, Azamgarh which was allowed vide his order dated 27.12.2005, copy whereof is annexed as Annexure 8 to the writ petition.

(3.) This order dated 27.12.2005 passed by the Deputy Director of Consolidation, Azamgarh is under challenge in the present writ petition.