BHANWAR SINGH Vs. D.D.C.

JUDGEMENT

(1.) This writ petition is pending since the year 1983. In first round of litigation, a case arising out of Sec. 9 of Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as 'Act of 1953'), reached upto the Deputy Director of Consolidation and vide order dtd. 23/2/1981 matter was remitted back to the Settlement Officer of Consolidation to decide the appeals afresh.

(2.) On remand, the Settlement Officer of Consolidation vide order dtd. 19/1/1982 has rejected the appeal filed by original petitioner and partly allowed the appeal filed by original respondent No. 4. Thereafter a revision was preferred against order dtd. 19/1/1982 by original petitioner but was dismissed by the Deputy Director of Consolidation vide order dtd. 5/2/1983.

(3.) In brief facts of the case are that a Khata No. 114, situated at Village Mohammadpur Khurd, Pargana Hastinapur, Tehsil Mawana, District Meerut, was comprised of several plots bearing Nos. 30, 52, 53, 71, 101 and 102.