Krishna Murari, J. - (1.) By means of this writ petition, the petitioner has challenged the order of the Deputy Director of Consolidation dated 7.11.1975 passed in Revision No. 3583/93.
(2.) I have heard Sri Namwar Singh, learned Counsel for the petitioner. No one has appeared on behalf of respondent No. 2.
(3.) The dispute in the present writ petition is only confined to plot No. 719 area 2.30 acres of Khata No. 248. During consolidation proceedings an objection was filed by one Lallan under section 9 of the U.P. Consolidation of Holdings Act (for short 'the Act ) claiming share in the said plot. Various other objections with regard to other Khatas were also filed by the family members of Lalan claiming rights in respective Khatas. However, in the present writ petition as already mentioned above the dispute is only confined to plot No. 719 of khata No. 248 and hence details with regard to dispute regarding other Khatas are not being referred. The consolidation officer vide order dated 18.8.1972 dismissed the claim of Lallan and held that petitioner is the sole Sirdar in possession over the plot in dispute. Against the aforesaid order of the Consolidation Officer, Lallan preferred an appeal before the Settlement Officer Consolidation which was also dismissed vide order dated 9.5.1975. Feeling aggrieved, the said Lallan filed a revision before tire Deputy Director of Consolidation The Deputy Director of Consolidation also dismissed the revision filed by Lallan However, he directed that the name of the petitioner be expunged from the said plot and be recorded as pond of Gaon Sabha;