- (1.) Heard Mr. Dhrupad Upadhyaya holding brief of Mr. Nagendra Singh, learned counsel for the petitioner and learned Standing Counsel and perused the record.
(2.) Through the present writ petition under Article 226 of the Constitution of India, the petitioner is challenging the legality and correctness of the order dated 19.2.2001 passed by the Deputy Director of Consolidation, Pratapgarh on a reference made by the Consolidation Officer under Section 48 (3) of the U.P. Consolidation of Holdings Act, 1953 contained in Annexure No. 1A to the writ petition.
(3.) According to the petitioner, an objection was filed under Section 9-A (2) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the "Act") for correcting the area of Plot No. 2259. It was alleged that the disputed plot was wrongly shown as "Talab" whereas the said plot i.e. 2259/2 is under the tenancy of the petitioner and it was prayed that the entry showing the said plot as "Talab" may be expunged and same may be recorded in the name of the petitioner showing the area of 1-13-0. The Consolidation Officer rejected the objection partly and allowed only 0-19-0 to be recorded in the name of the petitioner and rest of the area was directed to be recorded in the name of Gaon Sabha showing as "Talab".;