SHIAM SINGH Vs. D D C & OTHERS

JUDGEMENT

(1.) Heard Sri B.B. Paul, for the petitioner and Sri Ayub Khan, for the respondents.

(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 23.09.1988, passed in Revision No. 883/1468, Shiam Singh Vs. Rameshwar Singh and others, arising out of chak allotment proceedings under the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the 'Act').

(3.) Plot Nos. 613/2 (area 0.30 acre), 653 (area 0.04 acre), 661 (area 0.58 acre), 951 (area 0.57 acre), 954 (area 0.13 acre), 988 (area 0.31 acre) and 989 (area 0.22 acre) (total area 2.15 acre) of village Ratanpur Kalan, pargana Bilari, district Moradabad were the original holdings of Jaywanti daughter of Lalla Singh, chak holder No. 386, Shiam Singh (the petitioner), chak holder No. 949, Raj Pal Singh, Veer Pal Singh and Dan Veer Singh (respondents-5 to 7), having 1/5th share each, which were jointly purchased by them through registered sale deed dated 18.03.1964 from it's owner Smt. Kapoori Devi. During consolidation, Jaywanti, chak holder No. 386 was allotted chak on her original holdings plot No. 661 etc. of an area of 0.32 acre.