GHOORAY Vs. D.D.C.

JUDGEMENT

(1.) List has been revised. No one has appeared on behalf of the respondents.

(2.) Heard Shri Tripathi B.G.Bhai, counsel for the petitioner.

(3.) The facts of the case are that during the consolidation proceedings in the village, the petitioner was allotted a Chak on Plot No.116. The provisional consolidation scheme was finalized and the petitioner was delivered possession of the said Chak on 1.7.2003. The petitioner made constructions over the Chak allotted to him. It is relevant to note that in the consolidation scheme, the respondent no. 7 was also allotted a Chak which included part of Plot No.116. After C.H.Form 41 and C.H Form 45 were prepared, the respondent no.7 filed objections under Section 20 of the U.P Consolidation of Holdings Act, 1953 (hereinafter referred to as Act, 1953) praying for allotment of a larger area on Plot No. 116.