- (1.) Heard learned counsel for the applicant and the learned Standing Counsel for the opposite parties.
(2.) This application under Section 12 of the Contempt of Courts Act has been filed on the allegation of violation of the order dated 08.03.2011 passed in Civil Misc. Writ Petition No. 13331 of 2011.
(3.) The facts as pleaded in the affidavit filed in support of the application are that vide order dated 12.06.1987 passed by the Consolidation Officer, the name of the applicant was directed to be recorded as Bhumidhar with non-transferable right over the land in dispute on the basis of alleged resolution said to have been passed by the land management committee making allotment of the said land in his favour. The applicant initiated proceedings under Section 109-A read with Section 52 (2) of the U. P. Consolidation of Holdings Act for giving effect to and incorporation of his name on the basis of the order dated 12.06.1987 in the revenue records some time ion 1992. The Consolidation Officer passed an order dated 05.03.1992 directing to record the name of the applicant in the revenue records. The order dated 12.06.1987 passed by the Consolidation Officer was challenged in appeal some time in the year 1998. The Settlement Officer Consolidation while hearing appeal summoned the record of the proceeding under Rule 109-A. When the said records were not sent by the Tehsil office to the Settlement Officer Consolidation, the applicant approached this Court by filing Writ Petition no. 13331 of 2011. The writ court directed the Sub Divisional Magistrate to produce the original record. In compliance to the aforesaid order, the Sub Divisional Magistrate produced the original files before the Court on 08.03.2011 and the writ petition was disposed of with direction that the record be transmitted to the Settlement Officer Consolidation who shall proceed to decide the appeal within two months.;