- (1.) I have heard Sri Ajay Kumar Yadav learned counsel for the petitioner and Sri A.K.Singh learned counsel for the contesting opposite party as also their vendees who have been permitted to intervene in this writ petition vide order dated 8.9.2011.
(2.) THE petitioner is chak holder No.13 while the respondent nos.6 and 7 are the holders of chak No.1521. The dispute in the writ petition relates to allotment of chaks. The dispute primarily pertains to plot Nos. 1459 and 1464 situated in Village Mirzapur , Pargana Bahariyabadh district Ghazipur. It is the case of the petitioner that he purchased these two plots through registered sale deeds and was recorded as Bhumidhar thereof in the basic year record. Aggrieved by the chaks proposed by the Assistant Consolidation Officer, the petitioner is said to have filed an objection under Section 20 (1) of the U.P.Consolidation of Holdings Act, 1953 (herein after referred to as the Act). The Consolidation Officer rejected the objection of the petitioner. However, a copy of this order is not on record. Against the rejection of his objection, the petitioner preferred an appeal under section 20(2) of the Act which was partly allowed by the Settlement Officer Consolidation vide order dated 11.4.2000. Still not satisfied the petitioner preferred Revision No.1555 of 2003 before the opposite party No.1.
(3.) A perusal of the grounds of revision reveals that the grievance of the petitioner was that plot No.1459 wherein existed his Kachcha house, had been excluded from his chak. It is further revealed by a perusal of the grounds of revision that the petitioner wanted that the entire area of plot Nos.1459 and 1464 be allotted in his chak.;