LALLAN Vs. DY DIRECTOR OF CONSOLIDATION MAU

JUDGEMENT

(1.) Heard Sri S.C. Verma, learned counsel for the petitioner and Sri Sunil Kumar Singh, who has filed caveat on behalf of respondent no. 4, sole contesting respondent in the writ petition.

(2.) The petition has been filed challenging the order dated 22.8.2014 passed by the Deputy Director of Consolidation in Revision No. 734 of 2014.

(3.) The dispute in the petition pertains to chak no. 112, which was carved out in the name of Jangi. The petitioner, who is the son of Jangi, filed an objection under section 12 of the U.P. Consolidation of Holdings Act for mutation in the place of Jangi on the ground that he was the son and that his brother Akaju had died when he was only 7 or 8 years in age. The Assistant Consolidation Officer by his order dated 28.12.2009 allowed the objection on the basis of a compromise entered into between the petitioner Lallan and the members of the Consolidation Committee.