CHAMAN SINGH Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Through this writ petition, the petitioner has prayed for issuing writ of certiorari quashing the order dated 7.9.2012 passed by the Deputy Director of Consolidation in revision no. 566 (Rambir Singh Vs. Chaman Singh), by which the revision no. 566 (Rambir Singh Vs. Chaman Singh) filed by Rambir Singh was allowed and the judgment and orders dated 31.12.2009 and 23.7.2012 passed by the Settlement Officer of Consolidation were set aside.

(2.) Heard Sri Ayub Khan, learned counsel for the petitioner, Sri Hari Om Yadav and learned Standing Counsel appearing for the respondents.

(3.) The facts giving rise to this case are that, it appears, the petitioner herein has filed an application under section 42A of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as, 'the Act') before the Settlement Officer of Consolidation (in short 'SOC'). The said application was allowed by the SOC vide order dated 31.12.2009, alloting an area of 0.190 hectare adjacent to plot no. 344. This order appears to have been passed ex parte, without having the version of other side.