- (1.) HEARD Mr Kapil Muni Dubey, learned counsel for the petitioner, Mr G.S. Nigam and Mr Amarjeet Singh Rakhra, learned counsel for respondent no. 2.
(2.) THROUGH the instant writ petition, the petitioner has assailed the order dated 8.10.2013, passed by the Deputy Director of Consolidation, Faizabad/ Ambedkar Nagar in Revision No. 401/285.
(3.) THE dispute relates to Gata No. 141 situate at village Raghu Patti,Pargana Mijhoura, Tehsil Bhiti, district Ambedkar Nagar. In the basic year Khatauni, it was recorded in the petitioner's name. During the course of consolidation operation, the petitioner moved an application before the Consolidation Officer to put out the same from consolidation operation as according to him he planted trees over there about 10 to 20 years ago. He stated that there are ten trees of mango, ten trees of teak wood and six trees of eucalyptus, two trees of popular, one tree of Sheesam, one tree of Ashok and one tree of Goolar. After considering his application, the Consolidation Officer put the aforesaid Gata out of consolidation operation. Though he recorded that trees are planted on the border of Gata and the land is under cultivation but since it is adjoining to the abadi land, therefore, it is separable from the consolidation operation and passed the order accordingly.;