RAM SURAT RAM (MAURYA), J. - (1.) HEARD Sri P.N. Tripathi, for the petitioner and Sri Tripathi B.G. Bhai, for respondent -2.
(2.) THE writ petition has been filed for quashing the order of District Deputy Director of Consolidation, dated 31.07.2013, passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act). Ram Nayan (respondent -2) (chak -124) was proposed his chak on plot Nos. 60, 61 and 62, by Assistant Consolidation Officer. Chandrika (the petitioner) (chak -35) filed a time barred objection (registered as Case No. 163) under Section 20 of the Act, for allotment of his chak on plot Nos. 60, 61 and 62. The Consolidation Officer, Sonupar, Basti by order dated 13.07.2011 allowed the objection of the petitioner and allotted plot Nos. 60, 61 and 62 in the chak of the petitioner and plot Nos. 107 and 108 which were earlier allotted in the chak of petitioner, were allotted to respondent -2.
(3.) RESPONDENT -2 filed an appeal (registered as Appeal No. 812). In the appeal, the petitioner filed a cross objection, stating therein that plot Nos. 60, 61 and 62 were the original holdings of Rajitram, Sachchidanand, Malti and Raghav. Under a compromise, these plots were allotted to the petitioner as these plots were situated near the abadi and required by the petitioner for keeping his khaliyan. The appeal was heard by Settlement Officer Consolidation, Basti, who by order dated 05.03.2012, dismissed the appeal.;