RAM NAGINA DAS CHELADISCIPLEAMLA DAS Vs. DEPUTY DIRECTOR OF CONSOLIDATION HARIDAS CHELADISCIPLEAWADH BIHARI

JUDGEMENT

(1.) This writ petition is directed against the order dated 18th January, 2006, passed by Deputy Director of Consolidation, Deoria, Annexure-10 to the writ petition.

(2.) In the Basic year Sri Shanti Hanuman Ji (Deity) through Sarvakar Haridas was recorded as tenure-holder. It transpires from the record that in C.H. Form-23 some entries were made on the basis of an order allegedly passed in conciliation proceedings by Assistant Consolidation Officer. It further appears from the record that Haridas who was Sarvakar of the tenure-holder (Deity) moved an application that this is a forge entry as no order was passed by Assistant Consolidation Officer in conciliation proceeding and same may be expunged. The matter came up before this Court in Writ Petition 32133 of 1999 wherein this Court while remanding the matter directed that petitioners are entitled to get opportunity on the question whether entry is forge or not. On remand, the matter was enquired into and it was found that entry made in consolidation record on the basis of alleged order passed by Assistant Consolidation Officer in conciliation proceeding was forged. Present petition is preferred against aforesaid order passed by the Deputy Director of Consolidation.

(3.) Heard learned Counsel for petitioner as well as learned Standing Counsel.