CHUNBAD Vs. ASSTT D C C

JUDGEMENT

(1.) HEARD Sri Anurudh Chaturvedi learned counsel for the petitioner and Sri Narendra Mohan for the respondent no. 3.

(2.) THIS writ petition is directed against the order dated 18.05.1988 passed by the respondent no. 1 whereby he has accepted a reference under Section 48 (3) of the U.P. Consolidation of Holdings Act .

(3.) FACTS of the case are that, a time barred objection was filed by the petitioner under Section 20 of the Act. The objection was to the effect that Plot no. 253 be excluded from his chak and he be alloted a chak on plots which were left as bachat. The Consolidation Officer by his order dated 12.01.1985 allowed the objection. Plot no. 253 was excluded from the chak of the petitioner and he was allotted two chaks in lieu thereof. The first chak on plot nos. 864, 865 and 866 and the second chak was allotted on plot no. 878 and 788. All the four plots allotted to the petitioner had been left as bachat.