- (1.) HEARD Sri Arvind Srivastava, learned counsel for the petitioner and Sri V.K. Singh holding brief of Sri Anshu Chaudhary, who has filed caveat on behalf of contesting respondents 2 and 3.
(2.) SUPPLEMENTARY affidavit filed in Court by learned counsel for the petitioner is taken on record.
(3.) THE petition arises out of proceedings for allotment of chaks. Referring to the C.H. Form 23 of the respondents, it has been submitted by learned counsel for the petitioner that the contesting respondents had purchased 3.52 of land and on account of consolidation operations and by means of the orders impugned in this writ petition, the area of their holding has increased to 7.14 hectares, which is more than double the area of their original holding. Therefore, such allotment is contrary to the basic principles, contained in the U.P. Consolidation of Holdings Act, which provides that the change in area on account of consolidation operations, as compared to the original holding of a tenure holder, cannot be more than 25%.;