- (1.) HEARD Sri S.N. Singh, counsel for the petitioners and Sri Shiv Nath Singh and Sri Kamal Kumar Singh, for the respondents.
(2.) THE writ petition has been filed against the order of Deputy Director of Consolidation (respondent -1) dated 08.11.2013, passed in chak allotment proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the 'Act'). Plot 226 is the original holdings of the petitioner. Assistant Consolidation Officer proposed chaks to the petitioners taking area of plots 223 and 224. Surya Bhan and Satya Bhan (petitioners -3 and 4) filed objections claiming for allotment of chak on plot 226. The Consolidation Officer heard the objections of the petitioners along with other objections of the village and by order dated 17.01.2013 allotted the chaks to the petitioners substantially on plot 226 i.e. on their original holdings.
(3.) SATYA Narain Singh and others (respondents -4 to 6), Beila (respondent -7) and Sabhajeet (respondent -13) filed separate appeals from the order of Consolidation Officer. In these appeals no one demanded chak on plot 226, which was the original holdings of the petitioners. The appeals were consolidated and heard together by Settlement Officer Consolidation, who by order dated 23.02.2013 decided the appeals. By this order the chaks of the petitioners were not affected and their chaks were confirmed.;