A.P. Sahi, J. - (1.) The petitioner - Kushum Devi is Chak Holder No. 319. Her late husband Dinesh Prasad was also recorded as one of the co-tenure holders of the Khata in question. In order to appreciate the controversy, suffice it to say, that the dispute relates to allotment of chaks under Section 21 of the U.P. Consolidation of Holdings Act, 1953. A dispute between all the share-holders to the extent of the shares is already pending before the Consolidation Officer.
(2.) Chaks were proposed by the Assistant Consolidation Officer and the Consolidation Officer after proceeding to examine the objections that were filed in this regard came to the conclusion that there were about 25 plots scattered all over which were consolidated and the allotment was given at 9 places appropriately keeping in view the valuation of the land that was earlier possessed by the petitioner and the other co-tenure-holders.The Consolidation Officer while deciding the objection of the petitioner has recorded the following findings in the order dated 30.10.2002:- ...[VERNACULAR TEXT OMITTED]...
(3.) Aggrieved, the petitioner contended that the largest holding is over plot no. 612 and therefore that should be retained and that she has been given Udan Chak over plot No. 262 and 438 which should be abolished and she should be restored over her original holdings over plot Nos. 1006, 1062, 650 and 651.;