REHAAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner by the instant writ petition is assailing the report dated 22 November 2016, submitted by the second respondent, Chief Revenue Officer, Jaunpur to the Collector, Jaunpur, pursuant to a direction of the Board of Revenue.

(2.) It is sought to be urged by the learned senior counsel that father of the petitioner i.e. Sibtehasan and father of third respondent Deena Nath entered into an agreement in 1970, whereby, father of the petitioner had granted loan to the father of third respondent in lieu of his agricultural land. It is contended that the father of third respondent failed to discharge the loan, therefore, he surrendered his land Arazi No. 1548 and 1549 (old Arazi No. 885) in favour of father of the petitioner.

(3.) During the consolidation proceedings, it is alleged that an objection was filed under Section 9A(2) of U.P. Consolidation of Holdings Act, 1953, pursuant thereof, the Consolidation Officer, Shahganj on the strength of the agreement, passed an order on 6 February 1995 directing incorporation of the name of father of the petitioner after deleting the name of father of third respondent. Pursuant thereof, necessary entries in CH Form 23 was incorporated by the Lekhpal on 30 April 1996.