SURJI DEVI Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Sri Govind Krishna, learned counsel for the petitioner, learned Standing Counsel appearing on behalf of respondents no.1 & 2 and Sri M.P. Sinha, learned counsel appearing for respondents no. 3 to 5.

(2.) Present petition arises out of proceedings initiated under Section 28 of the Land Revenue Act read with Section 27(3) of the U.P. Consolidation of Holdings Act, 1953. The application moved by the petitioner was rejected by the order dated 15.6.2002 passed by the Additional District Magistrate (Finance & Revenue), Ballia i.e. respondent no.2. The petitioner preferred a revision under Section 219 of the U.P. Land Revenue Act, 1901 ((hereinafter referred as 'LR Act') which was rejected by the Additional Commissioner (Ist) Azamgarh Division, Azamgarh vide order dated 31.3.2004.

(3.) The case of the petitioner is that an application dated 3.2.1999 was moved by her under Section 28 of the LR ACT and Section 27(3) of the U.P. Consolidation of Holdings Act, 1953(hereinafter referred as 'CH Act'). The claim of the petitioner was that plot no. 325/1 area 0.9 Decimal and 326 area 0.03 Decimal situate in Pindhara, Post Bansdih, District Ballia has been given new number in the consolidation proceedings held in the village being 240 (E) area 12 Decimal. The grievance raised by the petitioner is that in the new map prepared after consolidation of the village, the location of plot no. 240-E area 12 Decimal has been shown at a distance of 500 meter towards south of crossing of canal and road. The petitioner only mentioned for correction of map taking into consideration of the map prior to the consolidation proceedings initiated in the village.