BECHU Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) The petitioner, Bechu, is a small tenure holder. His total holding is only about 3 bigha of agricultural land. He is aggrieved by the order of the Deputy Director of Consolidation, the first respondent herein. The respondent without hearing him has disturbed his Chak.

(2.) The present dispute arose in the following circumstances.

(3.) The petitioner's village Sikhari, Tehsil Saidpur Jakhnia, district Ghazipur was brought under the Notification under section 4 of the Consolidation of Holding Act, 1953. The petitioner is a Chak holder no. 322. His original holding was compromised of Plot No.632 (area 1 bigha 19 biswa 4 dhur) Plot No. 662 (area 1 bigha 5 biswa and 17 dhur). The Assistant Consolidation Officer had made the proposals for various Chak holders of the village including the petitioner. A large number of objections were filed by the tenure holders of the area against the proposals made by the Assistant Consolidation Officer. The Consolidation Officer disposed of the various objections of different Chak holders vide order dated 30.12.1992.