- (1.) Heard Sri A.K. Pandey for the petitioners and Sri Arvind Srivastav for respondent-2.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation, Azamgarh dated 28.02.2000, passed in Revision Nos. 842 and 622, and for restoring order of Settlement Officer Consolidation, Azamgarh dated 30.01.1999, passed in chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Plot No. 688, (area 4.140 hectare) situated in village Sathewal, pargana Nizamabad, district Azamgarg was the original holding of Ram Chet Rai (respondent-2), chak holder No. 632, in which he had 1/2 share while plot No. 895 (area 0.940 hectare) was the original holding of Smt. Ramawati (petitioner-1) chak holder No. 540. Assistant Consolidation Officer proposed an 'uran' chak to Smt. Ramawati on plot No. 688 etc. Some area of plot No. 688 was given in the Chak of Ram Anant, chak holder No. 630. Various objections were filed under Section 20 of the Act against the proposed chak. The Consolidation Officer, by order dated 19.05.1994 abolished chak of Smt. Ramawati on plots. 688 etc. and in lieu of it she was given chak on plot No. 895 etc which was her original holding. Smt. Ramawati (petitioner-1) filed an appeal (registered as Appeal No. 667) from the aforesaid order. The appeal was heard by Settlement Officer Consolidation, Azamgarh, along with other chak appeals of the village, who by dated 30.01.1999 restored the chak of Smt. Ramawati (petitioner-1) which was allotted to her by Assistant Consolidation Officer. Ram Chet Rai (respondent-2) filed a revision (registered as Revision No. 842) from the aforesaid order. The revision was heard along with Revision No. 622. Deputy Director of Consolidation Azamgarh allowed both the revisions by order dated 28.02.2000.;