JHULLUR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner Jhullur by which the petitioner has challenged the order dated 1.9.1982 passed by the Deputy Director of Consolidation, Azamgarh passed in revision filed under Section 48 of the U.P. Consolidation and Holdings Act 1953 being Revision No.104 of 1983 (State of U.P. v. Jhullur and others).

(2.) Brief facts of the case are that the consolidation proceeding has started with respect of Plot Nos. 1091/2 area 0.023, 1091/2 area 0.140 and Plot No. 1092/2M area 0.235 of the Village Kanjara, Dilshadpur, Pargana Sigri District Azamgarh.

(3.) Proceedings under Section 20 of the Act carvation and allotment of Chaks were taken up in which the contesting respondent nos. 2 to 5 were satisfied with the Chaks allotted to them. According to the petitioner none of the aforesaid respondents claimed the disputed plots to be allotted to them. In view of the aforesaid, disputed plots were left Bachat land i.e. the Goan Sabha property. It is further submitted that the provisional consolidation scheme was confirmed in the year 1974.