DASHA Vs. DY DIRECTOR OF CONSOLIDATION MAU

JUDGEMENT

(1.) The challenge is to the orders passed by the Settlement Officer Consolidation and the Deputy Director of Consolidation with regard to the allotment over plot No. 90.

(2.) The Petitioner admittedly purchased the land prior to the consolidation operations and thereafter he was recorded as Sah-khatedar of the plot in dispute. When the Chaks were being carved out, the Petitioner is being proposed Chak on the Northern side of the plot whereas he claims to be in possession over the plot on Southern side. This claim has been rejected and the Petitioner has been allotted land on the Northern side of plot No. 90.

(3.) The contention raised is that on the Southern side the plot is bounded by a road and, therefore, the Petitioner has been deprived of his right to claim his share on the road side frontage of the said plot. Learned Counsel for the Petitioner tried to contend that his possession was established on Southern side.