- (1.) HEARD Sri R.C. Tiwari, learned counsel for the petitioner and learned standing counsel for the Sate -Respondents.
(2.) THIS writ petition has been filed seeking a writ or certiorari for quashing the orders dated 9.6.2014 and 28.6.2013 passed by the Deputy Director of Consolidation, Moradabad (the DDC) and Settlement Officer of Consolidation, Moradabad (the SOC) respectively.
(3.) THE dispute in the writ petition pertains to plot no. 284, which is alleged to be the original holding of the petitioners. This land is valued belatedly, included in consolidation proceedings and appears to have been allotted in the chak of respondent no. 3. It is the case of the petitioners that when the respondent started to interfere in their possession, they came to know that this plot has been valued. They were under the impression that the plot in question had been kept out of consolidation operations. Therefore, after the finalisation of chaks in the unit, they filed an objection under section 9 -B of the UP Consolidation of Holdings Act (the Act) for declaring the plot as chak out. On this objection, a report was called for and relying upon the same, the objection was allowed by the Consolidation Officer, Moradabad (the CO) on 20.6.2011.;