- (1.) Heard Sri S.C. Verma assisted by Sri Arvind Kumar Singh for the petitioners and Sri Ram Niwas Singh assisted by Sri V.K. Chandel, for the respondents.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 14.06.2000 passed in Revision No. 32, Ram Ratan Vs. Raj Narain, and orders of Consolidation Officer (respondent-2) dated 18.02.1999 and 27.12.1999 Raj Narain and others Vs. State and others, arising out of correction of the record proceeding under Section 42-A of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Raj Narain and others (respondents-3 to 7) (hereinafter referred to as the respondents) filed an application (registered as Case No. 1952) under Section 42-A of the Act, for correction of CH Form 41 prepared during consolidation. It has been stated by the respondents that old plot 747/5 (area 280 links) was allotted to them during consolidation, from which new plot 503/5 (area 280 links) has been made in consolidation. In CH Form 41, this plot 503/5 (area 280 links) has been wrongly noted as included in the road land, while 80 links of plot 503/5 is in the western side of the road, over which the house of the respondents was built and 200 links is on the eastern side of the road. On these allegations, they prayed for correction of CH Form 41.;