RAM PHER Vs. D.D.C.SULLTANPUR

JUDGEMENT

(1.) Heard Shri S.C. Srivastava, learned counsel for the petitioner, Shri Ambrish Kumar Pandey, learned counsel for the private- respondent No.3 and the learned standing counsel for the State- respondents.

(2.) By means of this petition, the petitioner assails the order dtd. 21/6/2002 passed by the Deputy Director of Consolidation, Sultanpur in Revision No.1820, whereby it has allowed the revision filed by the private-respondent No.3, as a result, the order passed by the Settlement Officer of Consolidation has been affirmed.

(3.) Briefly, the submission of the learned counsel for the petitioner is that the petitioner is a recorded tenure-holder of original Gata Nos.508 and 509. Upon the commencement of the consolidation operations in Village Bhawapur, Pargana Aasal, Tehsil Amethi, District Sultanpur, the original private- respondent No.3 namely Bhagauti Deen had filed his objections under Sec. 20 of the U.P. Consolidation and Holdings Act, 1953 (hereinafter referred to as "the Act of 1953") that his original holding is Plot No.612 which was square shaped, but the Assistant Consolidation Officer changed the shape of his original holding and the remaining area of his Plot No.612 was allotted in the chak of one Smt. Karoda. He had requested that his second chak be altered so that valuation of his Plot Nos.507 and 612 may be made.