Anjani Kumar Mishra, J. - (1.) HEARD Shri H.M.B. Sinha, learned Counsel for the petitioner -applicant and Shri Anand Yadav, who appears for the Gaon Sabha. This review application has been filed seeking review of an order dated 31.7.2014. By this order, three writ petitions, namely 39133 of 2014, 39186 of 2014 and 39180 of 2014 were decided by a common order. The review application has been filed on the ground that the facts of the three cases were different and, therefore, separate orders should have been passed therein. It has been contended that the orders impugned have been passed in separate proceedings/one under section 9 -B and the other under section 19 -A of the U.P. Consolidation of Holdings Act.
(2.) IN proceedings under section 9 -B, plots in dispute, recorded as Banjar, Marghat & Pahar were valued at 70 paise and thereafter in proceedings under section 19 -A proposed in the chak of the petitioners. A complaint against the order under section 19 -A as treated as an appeal and Gaon Sabha land was excluded from the chak of the petitioner. Against the order passed in proceedings under section 9 -B, two revisions, being Revision No. 2 (State of U.P. v. Saurabh Gupta) and Revision No. 20 (Gaon Sabha v. Saurabh Gupta) were filed. Against the order in proceedings under section 19 -A, Revision No. 390 (Saurabh v. Sudha Sagar) was filed.
(3.) THE revisions filed by the State of U.P. and Gaon Sabha are said to have been dismissed in default on 10.12.2002 while the belated revision of the petitioner, namely, Revision No. 390 arising out of proceedings under section 19 -A was allowed by the Deputy Director of Consolidation on 15.10.2003 allotting 22 decimal of plot No. 780 in his chak as his construction existed thereon. Recall applications were filed on 19.6.2013 and 8.5.2014 on behalf of the Gaon Sabha and State of U.P. for recall of the order dated 15.10.2003.;