HARI RAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Vishal Chandra, learned Counsel for the Petitioner, Sri D.D. Chauhan, learned Counsel for the Gaon Sabha and the learned Standing Counsel.

(2.) The Petitioner-Hari Ram aggrieved by the order of the Deputy Director of Consolidation dated 25.8.1975 and the order of the Consolidation Officer dated 25.2.1975 has preferred this writ petition contending that the matter was decided ex parte by the Deputy Director of Consolidation and the restoration application, which was filed on the very same day, was erroneously rejected.

(3.) The matter arose out of a reference having been made in relation to an incorrect entry. It was recorded by the Consolidation Officer that the entry which has been made in the record in relation to the said claim by the Petitioner appears to be forged. It was indicated by the Consolidation Officer that the entry relating to plot No. 211, area 2.50 acres was illegal.