RAMADHAR RAM Vs. DIRECTOR OF CONSOLIDATION, MAU

JUDGEMENT

(1.) HEARD Sri Sanjeev Kumar Tiwari for the petitioner.

(2.) THE writ petition has been filed against the order of Settlement Officer Consolidation dated 14.10.2013 and Deputy Director of Consolidation dated 3.11.2014 and 17.1.2015 passed in the chak allotment proceeding under UP Consolidation of Holdings Act.

(3.) IN chak allotment matter Duij and Dabaru, respondent -4 and 5 filed appeals before the Settlement Officer Consolidation and claimed for allotment of their chaks on plot no. 492 which was their original holding. The Settlement Officer Consolidation after spot inspection found that in the eastern side of plot no. 492, plot nos. 493,494,495,496, and 498 are situated these plots are already chak out thereafter a road is running. In the northern side of this plot a school is situated and in the western side of plot no. 492 there is a baha as such it was held that the land of three sides of this plot are already chak out and accordingly this plot is also liable to be left as chak out. On this finding the valuation of plot no. 492 was deleted and it was left as chak out. Due to the impugned order an area of 0.100 hectare which was reserved for play ground on plot no. 492 was deleted and the area of 0.082 hectare which was allotted to the school of the petitioner, was allotted on plot no. 491. The petitioner filed a revision against the aforesaid order which was dismissed by the Deputy Director of Consolidation by order dated 3.11.2014. Thereafter petitioner filed a recall application which was also dismissed by order dated 17.1.2015. Hence this writ petition has been filed.