RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri R.C. Singh, for the petitioners.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 02.07.1996, passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Plots 84 (area 0.340 hectare), 92 -M (area 0.053 hectare), 93 (area 0.016 hectare), 133/1 (area 0.506 hectare), 133/2 (area 0.061 hectare), 134 (area 0.170 hectare) and 149 (area 1.153 hectare) were original holdings of the petitioners. Out of aforementioned plots only plots 133/1 (area 0.506 hectare) and 149 (area 1.153 hectare) (total area 1.659 hectare) were included in consolidation operation and remaining plots were left as chak -out. The petitioners were proposed three chaks, i.e. first chak on plots 132 and 133 of total area 0.609 hectare, second chak on plots 115 etc. of total area 0.890 hectare and third chak on plot 149 of total area 0.242 hectare (total area 1.749 hectare) in Provisional Consolidation Scheme. The petitioner did not file an objection under Section 20 of the Act.;