MUKUNDA Vs. DIRECTOR OF CONSOLIDATION, MAHOBA AND OTHERS

JUDGEMENT

(1.) Heard Sri K.P. Shukla, counsel for the petitioner and Sri Alok Kumar Yadav, counsel for the respondents.

(2.) The writ petition has been filed against the orders of Consolidation Officer (respondent-3) dated 21.02.2003, Assistant Settlement Officer, Consolidation (respondent-2) dated 23.04.2003 and Deputy Director of Consolidation (respondent-1) dated 05.05.2011, passed in chak allotment proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).

(3.) Plots- 9, 10, 21, 22, 24, 52, 153, 328 and 329 (total area 5.177 hectare) of village Gorkha, pargana Kulpahad, district Mahoba, were the original holdings of the petitioner (Chakholder-481). Assistant Consolidation Officer proposed three chaks to the petitioner, i.e. first chak on his original holdings of plots-9 etc. of an area of 1.607 hectare, second chak was on his original holdings plot 153 etc. of an area of 1.272 hectare and third chak was on his original holdings plot 21 etc. of an area of 3.170 hectare (total area 6.049 hectare). The petitioner filed an objection (registered as Case No. 33) under Section 20 of the Act, stating therein that his total valuation of the original holding was 463.53 paisa while total valuation of the chak allotted to him was 393.53 paisa as such deficiency of the valuation of 70.00 piasa be completed by allotting it, in his third chak.