Ram Surat Ram (Maurya), J. - (1.) HEARD Sri R.S. Pandey, for the petitioner. The writ petition has been filed for quashing the proceedings of Appeal No. 1132 of 2002 and orders of Settlement Officer Consolidation dated 7.8.2013 and Deputy Director of Consolidation dated 8.9.2014 passed in title proceeding in U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(2.) THE dispute relates to basic consolidation year khata 105 consisting plot 309 (area 2 -7 -5 bigha) of village Puredurawa Uparwar, pargana Bhadohi, district Sant Ravidas Nagar Bhadohi, which was recorded in the name of Ram Adhar, father of respondents -4 and 5 (hereinafter referred to as the respondents). During consolidation, the petitioner and his brothers filed an objection claiming co -tenancy in the land in dispute. It is alleged that the parties appeared before Assistant Consolidation Officer on 29.11.1983, and entered into compromise in presence of two members of Consolidation Committee, which was signed by them and on its basis, the names of the petitioner and his brothers were directed to be recorded as co -tenants in the disputed land. Thereafter chak was carved out in the names of the petitioner and his brothers. The consolidation was closed in the village by notification dated 30.4.1990 under section 52 of the Act. The respondents filed a time barred appeal (registered as Appeal No. 1132 of 2002), on 13.5.2002, along with delay condonation application. Settlement Officer Consolidation by order dated 18.12.2003, condoned the delay in filing appeal, allowed the appeal and set aside the order of Assistant Consolidation Officer dated 29.11.1983 and remanded the matter to Consolidation Officer to decide the case on merit in accordance with law. The respondents filed a revision (registered as Revision No. 154/475) from the aforesaid order. Deputy Director of Consolidation, by order dated 26.7.2010 allowed the revision and remanded the case to Settlement Officer Consolidation, to decide delay condonation application before deciding the appeal on merit. The respondents challenged the aforesaid order in Writ -B No. 49484 of 2010, which was dismissed on 18.8.2010.
(3.) SETTLEMENT Officer Consolidation, by order dated 7.8.2013, condoned the delay in filing the appeal, after remand. The petitioner and his brothers filed a revision (registered as Revision No. 170 of 2013 -14) from the aforesaid order. However, this writ petition has been filed for the relieves mentioned above during pendency of the revision before Deputy Director of Consolidation. The order of Deputy Director of Consolidation dated 8.9.2014, challenged in the writ petition, is an order of adjournment of the revision, due to advocates strikes.;