- (1.) Heard Sri Satyendra Narayan Singh, for the petitioner and Sri R.C. Singh, for the respondents.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 16.07.2013 and Settlement Officer Consolidation dated 28.04.2012, passed in chak allotment proceedings under U.P. Consolidation of Holdings Act-1953 (hereinafter referred to as the Act).
(3.) Plot Nos. 269/2, 280, 326/3, 326/4 and 326/5 of village Kuchmuch, pargana Haveli, district Jaunpur were the original holdings of the petitioner and respondents-4 and 5, in which the petitioner has 1/3 share. Total area 0.624 hectare comes in the share of the petitioner out of which an area of 0.015 hectare was chak out. The petitioner was proposed two chaks i.e. first chak on plots 324/2 and second chak on 326/3 of the area 0.575 hectare. Laldeyi (respondent-5) filed an objection (registered as Case No. 66), claiming a chak on plot 326, in front of her house. The objection of Laldeyi was heard along with other objections of the village by Consolidation Officer, who by order dated 02.03.2012 allowed the objection of Laldeyi, in which chaks as proposed to the petitioner and Satiram (respondent-4) were also disturbed. The Consolidation Officer also carved out a chak road in plot no. 326 of an area 0.055 hectare and deleted the land reserved for extension of general abadi.;