- (1.) Heard Sri P.K. Dixit for the petitioner and Sri J.P. Gupta, holding brief of Sri A.K. Saxena, for the respondents.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1), dated 21.11.2007, passed in Revision No. 76, Lajja Ram Vs. Vinay Pratap and others, so far as it has enhanced the valuation of plot No. 120/3, in chak allotment proceeding, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Plot No. 120/3 was the original holding of Ranjeet Singh, Ajeet Singh, Ranveer Singh and Prabhu Dayal (respondents-2 to 5). Assistant Consolidation Officer proposed plot No. 120/3 in chak to the petitioner. The respondents filed an objection under Section 20 of the Act, claiming their chak on plot No. 120/3. The Consolidation Officer by order dated 10.01.2003 allowed the objection of the respondents and allotted plot No. 120/3 in their chak. The petitioner filed a time barred appeal (registered as Appeal No. 169) from the aforesaid order. The Assistant Settlement Officer, Consolidation, by his order dated 28.08.2003, dismissed the appeal of the petitioner. The petitioner filed a time barred revision (registered as Revision No.75) from the aforesaid order 10.02.2004. After receiving notice of the revision, the respondents filed an application dated 30.10.2007 for enhancing the valuation of plot No. 120/3. It has been stated by the respondents that after confirmation of their chak by Settlement Officer Consolidation, they had invested an amount of Rs. 70,000/- in levelling plot No. 120/3.;