Ram Surat Ram (Maurya), J. - (1.) HEARD Sri V.C. Mishra, senior Counsel, assisted by Sri B.B. Paul for the petitioners. The writ petition has been filed for a mandamus directing the respondents to initiate and complete proceedings relating to delivery of possession over the confirmed chaks of Village Alamgeerpur, Tehsil and District Meerut.
(2.) IN paragraph 4 of the writ petition, it has been stated that the chaks of the village have been confirmed by the order of Settlement Officer, Consolidation on 27.1.2012, but proceeding for delivery of possession has not been started. Section 28 of the U.P. Consolidation of Holdings Act provides that within six months of the provisional consolidation scheme being confirmed, the proceeding for delivery of possession be started.
(3.) ACCORDINGLY , without entering into the controversy involved in the writ petition, the writ petition is disposed of with direction to Settlement Officer, Consolidation, Meerut (respondent -4) to initiate proceeding for demarcation of the chak on the spot and delivery of possession on it to the chak holders, forthwith.;