- (1.) Heard Sri O.P. Pandey and Sri Lok Nath Shukla for the petitioner and Sri Rajeev Mishra for the respondent.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 08.07.2013, passed in chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Plots 251, 253, 262 and 263 of village Jagdishpur, pargana Rari, district Jaunpur were original holdings of the petitioner, in which he had 1/6 share. The petitioner (chak No. 266) was proposed a single chak on plots 233, 235 and 236. The petitioner filed an objection under Section 20 of the Act, claiming his chak on plots 242, 243 and 244. It has been stated by the petitioner that his house is situated on plot 245 where he has his pumping set, as such his chak be allotted on plots 242, 243 and 244.;