JALDHARI Vs. DY. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) SRI R.C. Singh has put appearance on behalf of respondent -3. Respondents - 3 to 6 are proforma parties in the writ petition. Sri R.C. Singh proposed not to file counter affidavit in the circumstances of the case.

(2.) THE writ petition has been filed against the order of Deputy Director of Consolidation dated 31.8.2013 passed in chak allotment proceedings.

(3.) THE counsel for the petitioner submit that area of the chak as proposed to the petitioner was less than 25% of her original holding, accordingly, the objection was filed by her, which has been allowed by the Consolidation Officer. The order of Consolidation Officer has been set aside by Deputy Director of Consolidation due to which the position of the petitioner has been restored to the stage of Assistant Consolidation Officer, resulting in 25 % of reduction of the area i.e. her original holding.