Ram Surat Ram, J. - (1.) HEARD Sri Rajesh Shukla, for the petitioners. The writ petition has been filed against the orders of Consolidation Officer dated 8.1.1996, Settlement Officer Consolidation dated 31.10.2006 and Deputy Director of Consolidation dated 5.8.2014 passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(2.) THE dispute relates to plots 834, 835 and 836 (total area 37 -13 -0 bigha) of village Ramada, pargana Kairana, district Muzaffar Nagar, which were recorded as Gaon Sabha land in basic consolidation records. It may be mentioned that the predecessors of the petitioners earlier filed an objection (registered as Case No. 3216, Ismil and others v. Gaon Sabha) under Section -9 -A of the Act, in respect of plots 382/17 (area 2 -0 -0 bigha), 834/1 (area 1 -13 -0 bigha), 834/2 (area 1 -0 -0 bigha), 834/9 (area 0 -10 -0 bigha), 834/18 (area 0 -5 -0 bigha), 834/19 (area 0 -12 -0 bigha), 834/22 (area 1 -10 -0 bigha), 834/23 (area 0 -5 -0 bigha), 834/52 (area 1 -5 -0 bigha), 834/58 (area 1 -0 -0 bigha), 834/59 (area 0 -10 -0 bigha), 834/62 (area 2 -17 -0 bigha), 834/64 (area 0 -15 -0 bigha) and 834/65 (area 2 -0 -0 bigha), on the allegations that these plots were their bhumidhari holdings but for some time it were submerged in the water of river Yamuna. Now it has again came out of water as such there names be recorded over it. This objection was allowed by Consolidation Officer by order dated 11.11.1993, along with similar other objections of the village. They again filed another time barred objection (registered as Case No. 3452) under section 9 -A of the Act, on 3.2.1986 in respect of aforesaid plots, on same allegations. The Consolidation Officer by order dated 8.1.1996, held that these plots were submerged in water of Yamuna, long before date of vesting and remained as such on the date of vesting as such, these plots vested in State of U.P. As no one was in cultivatory possession of these plots on the date of vesting as such no right can be claimed on it. On these findings, objection of petitioners was dismissed. The petitioners filed an appeal (registered as Appeal No. 408/5/4/469/601) from the aforesaid order. The appeal was heard by Settlement Officer Consolidation, who by order dated 31.10.2006, dismissed the appeal. The petitioners filed a revision (registered as Revision No. 73) from the aforesaid order. Deputy Director of Consolidation, by order dated 5.8.2014 dismissed the revision. Hence this writ petition has been filed.
(3.) THE Counsel for the petitioners submitted that plots 276 (area 1 -0 -0 bigha), 277 (area 1 -13 -0 bigha), 274 (area 1 -9 -0 bigha) and 988 (area 13 -15 -0 bigha) were recorded as khudkast in the names of the ancestors of the petitioners in 1327 F khatauni, which were renumbered as plots 834, 835 and 836. These plots were submerged in the water of river Yamuna. Now it has again came out of water. State of U.P. issued a Government Order dated 18.5.1975, directing the revenue authorities to record the names of the tenure -holders, who were recorded over the plots, which were for some times submerged in water of the river. As such their names were liable to be recorded over it. The petitioners filed khatauni 1327 F, in which plots 276 (area 3 -0 -0 bigha), 277 (area 4 -15 -4 bigha), 274 (area 3 -0 -0 bigha) and 988 (area 41 -5 -0 bigha) were recorded as khudkast in the names of Raham Ali, Rahamu, Tuman, Sharkan sons of Shamat Ali and Ali Bux, Karjala, Ali Baz sons of Baxan.;