RAM PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION, ALLAHABAD

JUDGEMENT

(1.) This writ petition is directed against the order dated 15th March, 2001, passed by the Deputy Director of Consolidation by which the revision preferred by contesting Opposite Party No. 2 was allowed.

(2.) The dispute relates to plot No. 57/3, area 0.675 Hectare situated in Village Ram Nagar Gansiyari, Post Mauaima, Tehsil Soraon, District Allahabad. This land is situated on the main road and is of commercial value, This land was declared Chakout by the appellate authority on appeal preferred by petitioner, who is original tenure-holder, by an order dated 9.12.1999. Land in dispute was declared Chakout considering the Government Order issued by the Consolidation Commissioner, but on revision filed by Opposite Party No. 2, this order was set aside and the land in dispute was included in the Chak of Opposite Party No. 2 by maintaining the Chak made at the stage of Assistant Consolidation Officer.

(3.) Heard learned Counsel for the parties and carefully considered the record.