- (1.) Heard Sri Devendra Dahma, learned counsel for the petitioners and Sri R.C Singh for the contesting respondents.
(2.) This writ petition arises from a reference prepared for implementing the order passed by the Consolidation Authorities which has been accepted by the Deputy Director of Consolidation vide order dated 24 January, 1990. Further, orders dated 6 June, 1985 passed by the Deputy Director of Consolidation and orders dated 25.9.1988, 5.11.1982 and 24.1.1967 passed by the Opposite Party No. 2 are also impugned.
(3.) The dispute in the writ petition primarily relates to plot nos. 408 and 409. These plots ,admittedly, were original holdings of the petitioner. It appears that this land was agricultural land and, therefore, permission was sought by the petitioner from the Settlement Officer Consolidation under Section 5 of the U.P Consolidation of Holdings Act (for short 'The Act) for planting the trees thereon.;