Ram Surat Ram (Maurya), J. - (1.) HEARD Sri Amit Krishan, learned Counsel for the petitioner and Sri Santosh Srivastava, learned Counsel for the respondents. This writ petition has been filed against the orders of the Consolidation Officer dated 22.5.2013, Settlement Officer, dated 27.11.2013/29.8.2014, and Deputy Director of Consolidation dated 17.3.2015, passed in chak settlement proceedings under U.P. Consolidation of Holdings Act.
(2.) THE petitioner was proposed two chaks, first chak was proposed on plot No. 48 of the area 1.9885 hectare and second chak was proposed on plot No. 1489 etc., of the area 1.2053 hectare. The chak of the petitioner was modified by the Consolidation Officer and the Consolidation Officer had proposed three chaks to the petitioner. First chak was proposed on plot No. 48 of the area of 1.565 hectare and second chak was proposed on plot No. 1489 etc., of the area 1.2053 hectare and third chak was proposed on plot No. 1258 etc., of the area 0.4923 hectare. The petitioner filed an appeal against the order of Consolidation Officer before the Settlement Officer Consolidation. The Settlement Officer Consolidation consolidated the appeals of the petitioner along with other chak appeals of the village by means of order dated 27.11.2013, decided the chak appeals of the village, thereafter some application has been filed for recall of the order dated 27.11.2013, and the Settlement Officer Consolidation after recalling the order passed a fresh order dated 29.8.2014, deciding the appeals. In this order, the Settlement Officer Consolidation has reduced the area of chak of the petitioner from plot No. 1489 etc., and in lieu of it, he enhanced the chak of the petitioner on plot No. 48 and some valuation has been given on plot No. 1237 etc. It is alleged that plot No. 1486, is a land, which situate on the bank of the river. The petitioner challenged the aforesaid order in revision. The two revisions filed by the petitioner were consolidated and decided by the Deputy Director of Consolidation by order dated 22.4.2014, and Deputy Director of Consolidation dismissed the revisions of the petitioner. Thereafter, the petitioner filed an application for recall of the order and after recall, the matter was again heard by Deputy Director of Consolidation, who by order dated 17.3.2015, partly allowed the revisions and again modified the chak of the petitioner, due to which, the Deputy Director of Consolidation has taken some area from the first chak of the petitioner on plot No. 48 in order to adjust Pumping set of the petitioner in his chak and allotted the area of 0.240 hectare in plot No. 48 in his chak. The other chak of the petitioner has also been modified, hence this writ petition has been filed. Counsel for the petitioner submits that the petitioner had raised specific ground in the revision that his first chak on plot No. 48 was on his original holding, where he was having his private source of irrigation as well as there was also a devasthan. It has been further stated in the memorandum of revisions that plot Nos. 1485 and 1486 etc., are unirrigated land. It has been also alleged that his chak on plot No. 1486 was a udan chak, but the grounds raised by the petitioner has not been considered in this respect and it has been specifically stated by the petitioner that the other co -sharer of the petitioner namely Amar Singh, S/o Nain Singh, Naresh Singh and Pawan Singh, sons of Karn Singh together was having 1/3rd share in plot No. 48, has relinquished their shares in favour of the petitioner. As such petitioner was entitled for allotment of more area in plot No. 48, as he was having private source of irrigation, but the Deputy Director of Consolidation has not examined the grievance of the petitioner and dismissed the revisions.
(3.) I have considered the arguments of the Counsel for the petitioner and examined the record.;