BHOLA RAI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ petition is directed against the judgment dated 26th May, 1975 passed by Deputy Director of Consolidation, Azamgarh, allowing Revision No. 1575, setting aside orders passed by Consolidation Officer and Settlement Officer of Consolidation and making alteration in the chaks of parties.

(2.) Dispute relates to the allotment of chaks on land situated in Village Kuandev Chandpatti, Pargana and Tehsil Sagari, district Azamgarh. Petitioner is chakholder of chak No. 133 and contesting opposite party is chakholder of chak No. 199.

(3.) Learned counsel for petitioner raised a number of arguments including that the impugned order of Deputy Director of Consolidation was passed ex parte ; plot No. 838 petitioner's original holding was wrongly taken out by Deputy Director of Consolidation by making chak in triangular shape ; Deputy Director of Consolidation has reversed orders of Consolidation Officer and Settlement Officer of Consolidation without pointing out any illegality ; chaks of opposite party was wrongly allotted on plots of original holding of her husband which was not in accordance with the principles laid down under Section 19 of U.P.C.H. Act.