ROOPCHAND Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND ORS.

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Pundir, learned Counsel for the petitioner and Sri Ruduvant Pratap Singh, learned Counsel for the respondent No. 3.

(2.) Present writ petition has been filed challenging the order dtd. 1/2/2019 passed by Deputy Director of Consolidation, Saharanpur, whereby the revision filed by the petitioner bearing Revision No. 365/20185309600000023 under Sec. 48 (1) of U.P.C.H. Act, 1953 (hereinafter referred to as Act) has been dismissed affirming the order passed by Settlement Officer of Consolidation dtd. 15/5/2007.

(3.) It reflects from the record that three chaks were proposed to the petitioner by the Assistant Consolidation Officer. Against the said proposal, contesting respondents filed an objection. The petitioner was satisfied with the proposal made by Assistant Consolidation Officer and did not file any objection. It appears that said objection filed by the contesting respondents by which chak of the petitioner was disturbed, whereby two chaks were carved out to the petitioner over his original holding i.e. plot No. 169 and 381 vide order passed by Consolidation Officer.