ANSUIYA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Radhey Shyam Tewari, learned counsel representing the respondent no.3. Learned counsel for the parties agree that respondent nos. 4, 5 and 6 are formal parties. This petition seeks to challenge the order?dated 31.10.2018 passed by the Deputy Director of Consolidation, Faizabad in Revision Petition No.211/1454 under Sec. 48 of the U.P. Consolidation of Holdings Act (Dinesh Kumar Vs. Smt. Ansuiya and others).

(2.) The ground of challenge is very limited as urged by learned counsel for the petitioner. He has stated that the revision petition was preferred by respondent no. 3 against the order dated 22.6.2006 passed by the Consolidation Officer on an alleged application dated 24.5.2003, said to have been moved by the petitioner allegedly seeking certain correction in the records. In the said application, it was stated that the chak allotted to the petitioner was on the Western side. However, on account of some clerical error, the chak in the map was shown to exist on the Eastern side and accordingly, such mistake had crept in the seretum of Gata numbers as well. The Revision Petition was allowed on 5.9.2018, against which restoration application was preferred by the petitioner on 6.9.2018 which was allowed and the revision petition was restored to its original number on 22.10.2018.

(3.) It has been stated by learned counsel for the petitioner that immediately after restoring the case, the matter was heard by the Deputy Director of Consolidation, though a prayer was made by the learned counsel representing the petitioner that shortest possible time may be given for arguing the case on merits finally.