- (1.) Heard Sri Ram Kishore Pandey along with Sri Sunil Kumar Singh, counsel for the petitioners and Sri Dhirendra Singh, counsel for caveator.
(2.) Counsel for petitioners is directed to correct the prayer of the writ petition.
(3.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 27.02.2015 passed in revision arising out of chak allotment proceedings and the order dated 11.05.2015 rejecting the recall application of the petitioner against the aforesaid order. The main dispute between the parties is in respect of plot no. 206 area 0.661 hectare and plot no. 646/2 of village Kasari, Tehsil-Mohamdabad Gohna, District-Mau. The plot no. 206 area 0.661 hectare was the original holding of the petitioners. The petitioners were allotted his third chak on plot no. 206 including the surrounding plots of total area 1.297 hectare while plot no. 646/2 is chakout on the spot. The Settlement Officer Consolidation by order dated 26.04.2014 deleted the valuation of the plot 206 area 0.627 hectare while an area 0.034 hectare was reserved for washer man, chakroad and chak nali. In view of the aforesaid, the third chak of the petitioners were disturbed and Settlement Officer Consolidation has taken an area 0.841 hectare from third chak and allotted an area of 0.067 hectare on plot no. 382 etc. Thus the valuation after deduction of the value of the plot no. 206 was included in first chak of the petitioners. The petitioners filed a revision against the aforesaid order. The main grievance of the petitioners for giving whole area of plot no. 206 in his chak as part of it i.e. area 0.034 hectare has been reserved for washer man as well as chakroad and chak nali. The second grievance of the petitioners was for demarcation of his share in plot no. 646/2 which was chakout land. The Deputy Director of Consolidation by the order dated 27.02.2015 found that the plot no. 206 was left as chakout, as such no prejudice has been caused to the petitioners. So far as the plot no. 646/2 is concerned, the plot is chakout however the share of the petitioners to the extent is 0.154 hectare is lying in the eastern portion of this plot. On this finding he decided the revision in which the small area of plot no. 210 has been taken from the chak of the petitioners and allotted on plot no. 207. The petitioners filed an application for recall of the order dated 27.02.2015 which was rejected by order dated 11.05.2015. Hence this writ petition has been filed.;