RIYAZUDDIN Vs. DEPUTY DIRECTOR OF CONSOLIDATION SULTANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Sri Rajiv Kumar Sinha, learned counsel for the State-respondents as well as Sri Mohan Singh, learned counsel for the Gaon Sabha.

(2.) Under challenge is the order dtd. 10/10/2019 passed by the Deputy Director of Consolidation, Sultanpur where, upon an application moved by the petitioner seeking a reference, the same has been rejected.

(3.) In short, the grievance of the petitioner is that he was allotted Chak No. 638 and there was an error which required correction as the Gata No. 211 and 220 of Village Lohramau, Pargana Meeranpur, Tehsil Sadar, District Sultanpur which was allotted to the petitioner was less in area as some part of Plot No. 202 merged in pond land. Noticing the aforesaid discrepancy, the petitioner moved an application that the matter should be resolved and the land holdings which belongs to the petitioner may not be adjusted in the pond land.