KIRTU SINGH Vs. BHOPAL AND OTHERS

JUDGEMENT

(1.) Heard Sri A.N. Bhargava, Counsel for the petitioner.

(2.) By this writ petition, the petitioner has prayed for quashing of the order dated 25.7.2001 passed by Deputy Director of Consolidation, Bijnor and also the order dated 19.2.2001 passed by the Settlement Officer of Consolidation.

(3.) The present writ petition arises out of the proceedings under Sec. 20 of U.P. Consolidation of Holdings Act. The petitioner and respondent No. 1 were both original tenure holders of plot Nos. 41 and 179. The petitioner claims that his tube-well is situate at plot No. 41 and tube-well of respondent No. 1 is situate at plot No. 179. Tire Consolidation Officer passed an order with regard to chak objection on 15.3.2000. An appeal was filed by respondent No. 1 against the said order, which was partly allowed on 19.2.2001 by which certain area of plot No. 41 was taken out from petitioner and petitioner was given a similar area on plot No. 179. The petitioner filed a revision, which has been decided by order of Deputy Director of Consolidation dated 25th July, 2001 against which the petitioner has come to this Court.