AWADH NARAIN Vs. D D C AND OTHERS

JUDGEMENT

(1.) Heard Sri Arun Kumar, counsel for the petitioner and Sri S.C. Verma and Sri Vijay Kumar Singh, counsel for the respondents.

(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 27.12.2012 passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).

(3.) It has been stated that plots 105/3, (3/8 share), 106/3 (1/4 share), 78, 120/1, 120/2, 122, 124, 125, 140, 141 (1/5 share) and 254/1, 254/3, 254/4, 259, 260, 261, 521/1, 531, 695, 696, 1624, 1665 (1/10 share) of village Bargarh, tahsil Bargarh, district Chitrakoot were the original holdings of Awadh Narain (the petitioner) (chak No. 20). Assistant Consolidation Officer proposed two chaks to the petitioner, first on plots 254 etc. of an area of 1.058 hectare) and second on plots 140 etc. of an area of 1.395 hectare. The petitioner filed an objection under Section 20 of the Act, claiming chak on plot No. 105 and for abolishing his first chak of plots 254 etc. The Consolidation Officer by order dated 04.03.2011, allotted a chak to the petitioner on plots 105, 115, 116 and 125 and added some area in his second chak and another chak on plot 2150.