Krishna Murari, J. - (1.) Heard Sri V.D. Ojha learned Counsel for the petitioner and Sri J.K. Khanna appearing for the respondents.
(2.) The facts are that petitioner filed an objection under section 20 of the U.P. Consolidation of Holdings Act (for short 'the Act') praying that a nali should be provided to him on the southern side of plot No. 69 allotted in his chak. The Consolidation Officer vide order dated 26.5.1994 allowed the objection and provided him nali. In lieu the area taken out from his chak for providing the nali some area of plot No. 13 recorded as old parti of Gaon Sabha valued at 0.40 paise was allotted in his chak. Feeling aggrieved the Gaon Sabha filed a time barred appeal which was dismissed on 30.1.1995. Thereafter the restoration application filed by the Gaon Sabha was also dismissed against which a time barred revision was filed before the Deputy Director of Consolidation. Another revision was filed by respondent Nos. 3 to 20 who are resident of the adjacent village Pathauli challenging the order of the Consolidation Officer on the ground that by changes made by the Consolidation Officer in the chak of the petitioner, the link road to village Pathauli is totally obstructed. The Deputy Director of Consolidation vide order dated 14.11.2000 condoned the delay in filing the revision and allowed the same. The Deputy Director of Consolidation enhanced the valuation of plot No. 13 allotted in the chak of the petitioner from 0 40 paise to 0.50 paise and carved out link road parallel to nali from the area taken out from the chak of the petitioner due to increase in valuation.
(3.) It has been urged by the learned Counsel for the petitioner that once the statement prepared under section 8 of the Act had been finalised it was not open to the Deputy Director of Consolidation to have increased the valuation of the land allotted in his chak. It has further been urged that respondent Nos. 3 to 20 who are residents of another village have no locus to file revision against the order passed by the Consolidation Officer.;