GAYA PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION, UNNAO

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Dileep Kumar Gautam for respondent no.3.

(2.) This petition has been filed by the petitioner challenging the order passed by the Consolidation Officer dated 16.11.2002 and order passed by the Deputy Director of Consolidation dated 21.7.2004 with a prayer that the order passed by the Settlement Officer of Consolidation in appeal should be affirmed by this Court.

(3.) It has been submitted by Sri O.P. Srivastava, who appears for petitioner that during consolidation operations, the petitioner had requested the Assistant Consolidation Officer to carve out his chak on his original holding on Plot no.443 having an area of 320 acres, which was his largest plot. The Assistant Consolidation Officer allotted the petitioner chak on Gata nos.427 and 431, which were part of original holdings of respondent nos.3, 4 and 5. The petitioner filed objection for getting his chak on Gata no.443 before the Consolidation Officer. The respondent no.3 Ram Khelavan also filed his objection before the Consolidation Officer. The objection filed by respondent no.3 was accepted and Gata no.427 and 431 were given to the respondent no.3. The petitioner's 3rd chak was allotted as udan chak on Gata no.166.