BRIJBHUSHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Prabhakar Nath Mishra, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1, 2, 3, 4, 5 and 7 and Sri Pankaj Gupta, learned counsel appearing for respondent No. 6. Instructions produced by learned Standing Counsel are taken on record.

(2.) It has been submitted by learned counsel for the petitioner that petitioner is tenure-holder with regard to number of plots situated at Village - Naubasta, Pargana - Mahadeva, Tehsil - Tarabganj, District - Gonda, where consolidation operations are under way.

(3.) It is next submitted by learned counsel for the petitioner that on commencement of consolidation operations, survey proceedings took place and Form 2-A has been prepared. Grievance raised by the petitioner in the present case is that work of survey and preparation of Form 2-A has not been done properly by the consolidation authorities and it is stated that details of trees, borings, valuation of land etc. have not been correctly done, and accordingly, number of complaints were made in this regard to the consolidation authorities, but the grievances were not redressed and therefore present writ petition has been filed seeking direction to the State respondent to re-prepare Form 2-A as prescribed under Consolidation of Holdings Act and also consider their representations.