SHYAMA DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION ALLAHABAD

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The first writ petition is directed against order dated 06.09.1996 passed by Settlement Officer Consolidation and the order dated 14.06.1999 passed by D.D.C. Allahabad, Annexure 3 and 4 to the writ petition.

(3.) In consolidation proceedings a compromise was filed by the parties on 09.08.1972 and matter was promptly decided on the basis of compromise by C.O. However, in the year 1989, i.e. after 17 years 5 more plots i.e. plot Nos. 1421, 1446, 1448, 1286 and 1356 were sought to be added in the compromise and the order passed on the compromise. The needful was done by the Consolidation Officer through order dated 19.12.1989. The said order was set aside by the impugned orders passed by S.O.C. and D.D.C. and it was held that the said 5 plots were not included even in the objections under Section 9 of the U.P.C.H. Act. The said order was modified by S.O.C. to the extent that above 5 plots were deleted from the same. Against the order passed by S.O.C. Annexure 3 to the writ petition, two revisions were filed being revision No. 815/702 by Shyama Devi (Petitioner) and revision No. 848/720 by Smt. Gaura Devi, Respondent No. 7 and others. D.D.C. Allahbad, through order dated 14.06.1999 dismissed both the revisions.