PALTU Vs. A D C AND OTHERS

JUDGEMENT

(1.) Heard Sri A.K.Singh assisted by Sri J.B. Singh for the petitioner and Sri Rajeev Mishra assisted by Sri R.N. Yadav for the respondents.

(2.) The writ petition has been filed for quashing the order of Assistant Director of Consolidation, Jaunpur (respondent-1) dated 31.03.1992, passed in Revision No. 541/1132/1246, Ram Akbal Vs. Paltu and Revision No. 542/1133/1255, Paltu Vs. Durga and others, arising out of chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "the Act").

(3.) During consolidation, Paltu was allotted Chak No. 160, Durga Prasad and others (respondents-2 to 6) were allotted Chak No. 138, Ram Akbal (respondent-7) was allotted Chak No. 282 and Lautu (respondent-8) was allotted Chak No. 358. Plot No. 210 (area 2.09 acre) and 286 (area 0.48 acre, 1/4 share) total area 2.21 acre were the original holdings of Paltu. Paltu was proposed two chaks i.e. first chak on Plot No. 210 of an area of 1.29 acre and second chak on Plot No. 265 etc of an area of 1.21 acre, total allotted area of 2.50 acre as against his total area of original holdings of 2.21 acre. Plot No. 213 (area 1.63 acre) was the holding of Ram Akbal (respondent-7). Ram Akbal was proposed first chak on his original holding plot No. 17 of an area of 1.46 acre and second chak on Plot No. 113 etc of 1.205 acre and third chak on Plot No. 68 etc total allotted area of 3.91 acre as against his total area of original holdings of 4.10 acre. Laulu (respondent-8) was proposed first chak on 205 etc. of an area of 1.85 acre and second chak on Plot No. 265 etc of an area of 0.93 acre.