(1.) Heard learned counsel for the petitioner and Shri Mahesh Narain Singh for the Gaon Sabha as also Shri Yadvesh Yadav, who has filed caveat on behalf of respondent no.3.
(2.) The petition arises out of an application under Rule 109A(1) of the U.P. Consolidation of Holding Rules. This application was filed by the petitioner alleging allotment of plot no.550 area 8 biswa in his favour. It was his case that since, the allotment had never been cancelled, on an objection under Section 9, an order came to be passed in Case No.3468 on 04.07.1996 in his favour, which order had not been implemented in the revenue records. Therefore, the application.
(3.) The application under Rule 109A(1) of the U.P. Consolidation of Holdings Rules was allowed by the Consolidation Officer vide order dated 21.07.2012 and it was directed that plot no.664 area 0.087 acres recorded in khata no.478 as naveen parti, be recorded in the name of the petitioner as bhumidhar with non transferable rights.