GHURE Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State.

(2.) Challenge in the present writ petition are the orders dtd. 14/12/2020 (Annexure No. 10) passed by the Deputy Director of Consolidation, Jaunpur (respondent no. 1) in Revision No. 68/2019/1542/20-21 (Ghure vs. Jai Prakash and others) under Sec. 48(1) of the U.P. Consolidation of Holdings Act and the order dtd. 9/8/2016 (Annexure No. 8) passed by the Settlement Officer of Consolidation, Jaunpur (respondent no. 2) in Appeal Nos. 428 and 434 under Sec. 21(2) of U.P. Consolidation of Holdings Act as well as the ex parte order dtd. 13/4/2016 and order dtd. 8/6/2016 (Annexure No. 4 and 6) passed by the Consolidation Officer, Jaunpur (respondent no. 3) rejecting objection and restoration application filed by the petitioner under Sec. 20 of the U.P. Consolidation of Holdings Act.

(3.) The grievance of the petitioner is that all three consolidation courts have illegally given Udan Chak to the petitioner over Plot No. 656, which is situated other side of the Chak Road and difficult for cultivation.