KAUSHAL PATI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The present case is arising out of an order dtd. 22/2/1978 passed by Consolidation Officer whereby an application filed by one, Raj Bahadur Dube, predecessor in interest of petitioners, for correction of map was forwarded to Parganadhikari Gyanpur since in interregnum period a notification under Sec. 52 of U.P. Consolidation of Holdings Act, 1953 was published which provides that Consolidation Officer ceased with jurisdiction.

(2.) Aforesaid application was filed on a premise that land in dispute was abut to road but in the map it was shown to another place. Old number of plot was 175.

(3.) Said application was decided by Sub Divisional Magistrate, Gyanpur on 9/3/1984, however, it was rejected on ground that issue involved was not of correction of map but it was of wrong allotment of chak. The order dtd. 9/3/1984, in its entirety, is reproduced hereinafter: