RAM DUTTA Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) By means of this writ petition the Petitioner has prayed for quashing the judgments of the consolidation authorities.

(2.) The main grievance of the learned Counsel for the Petitioner is that the disputed plot No. 330 and others constituting Chak No. 110 should not be allotted to the Petitioner as the same is not included within the term "holding" contemplated by the provisions of Sec. 3(2), (iv) and (v) of the U.P. Consolidation of Holdings Act (hereinafter referred to as the Act).

(3.) The learned Counsel for the contesting opposite parties Nos. 4 to 6 Shri S.K. Singh has submitted in reply that the Petitioner was not willing to leave plot No. 330 and according to him the disputed land is of a better quality and as the contesting opposite parties were intending to take that piece of land, the consolidation authorities have correctly decided the claim of the Petitioner and that it is not a fit case where interference should be made with the impugned judgments.