BACHCHU LAL Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri N.C. Rajvanshi, learned Senior Counsel assisted by Sri Anil Kumar Tiwari, learned counsel for the petitioner, Sri Siddharth Nandan, learned counsel for the respondent No. 4 and Sri R.K. Tiwari, learned Additional Chief Standing Counsel.

(2.) All the above referred writ petitions are arising out of seven objections filed under Sec. 9A (2) of Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter called the "Act of 1953").

(3.) Three objections filed by Guru Dayal were based on his claim on basis of unauthorised possession (Unadhikar Kabza). The Consolidation Officer rejected his claim by a reasoned order that his possession could be considered only upto 45 years, which could not be sufficient to allow his claim. The said finding was upheld by the Settlement Officer of Consolidation and thereafter by the Deputy Director of Consolidation.