- (1.) Heard Sri N.C. Tripathi for the petitioner, Sri Madhusudan Dixit, for the respondents.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation, Saharanpur (respondent-1) dated 25.01.2000, passed in Revision No. 1972, Ram Ratan Vs. State and others, arising out of the chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) During consolidation, (the petitioner) was allotted chak 144, Ram Ratan (respondent-3) was allotted chak 351. Assistant Consolidation Officer proposed two chaks to the petitioner, i.e. first chak was proposed on plots 1137 and 1141 (total area 2 bigha 4 biswa 18 dhur) and second chak was proposed on plot 1950 etc (total area15 bigha 18 biswa 10 dhur). Ram Ratan Singh (respondent-3) was proposed one chak on plot No. 1141 etc. (total area 6 bigha 6 biswa 2 dhur). It may be mentioned that plot No. 1141, 1142/1, 1142/2, 1143/1, 1143/2, 1143/3, 1144, 1146/1, 1146/2, 1147/1 (total area 9 bigha 9 biswa) were the original holdings of Ram Ratan Singh (respondent-3). Plot No. 1141 was on roadside.;