RAM BAHADUR Vs. DEPUTY DIRECTOR OF CONSOLIDATION AMETHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, the petitioners have challenged the order dtd. 8/12/2022 passed by the respondent No. 1/Deputy Director of Consolidation, Amethi, District Amethi in Revision No. 354 filed by the respondent No. 3/Sushila Devi w/o of Rajpati under Sec. 48(1) of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the "Act of 1953"), whereby, a challenge was made to the order dtd. 10/4/2018, by which the Consolidation Officer concerned allowed the application filed under Sec. 42 of the Act of 1953.

(3.) It is to be noted that vide order dtd. 10/4/2018, the Consolidation Officer concerned recorded the Gata No. 233M area 0.063 hectare in Khata No. 190 situated at Village Kanu, Pargana and Tehsil Amethi, District Amethi in favour of Ram Harakh, father of the petitioners, which in the settlement year was indicated as 'Matrook' in Khata No. 299.