OMWATI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard counsel for the petitioner, learned counsel for the Caveator and the learned Standing Counsel for the State. Challenge in the present writ petition are orders dtd. 9/9/2021 passed by the Deputy Director of Consolidation (respondent no. 1) and dtd. 1/3/2021 passed by the Settlement Officer of Consolidation (respondent no. 2).

(2.) Instant writ petition is arising out of title proceeding under Sec. 9-A(2) of U.P. Consolidation of Holdings Act (in brevity 'C.H. Act'). Consolidation Officer has passe order dtd. 4/9/2017 under Sec. 9-A(2) of C.H. Act on the basis of the reconciliation dtd. 28/7/2017 took place between the parties.

(3.) Feeling aggrieved due to the difference of area of plot in question, as shown in the order and as was existed on spot, contesting respondent nos. 3 to 5 had filed appeal, which was allowed vide order dtd. 1/3/2021 (Annexure No. 9) passed by the Settlement Officer of Consolidation. Against the aforesaid order dtd. 1/3/2021 present petitioner had preferred a revision, which was dismissed vide order dtd. 9/9/2021 (Annexure No. 10) passed by the Deputy Director of Consolidation, which is challenged in the present writ petition.