- (1.) HEARD Shri S. P. Maurya, learned counsel for the petitioners, learned State counsel and perused the record.
(2.) THE controversy involved in the present case relates to chak on Gata No.156/1 (0.024) situated in Village -Harthoiya, Pergana, Amethi, Tehsil -Gauriganj, District -Amethi. At the time of consolidation proceedings, petitioner filed an objection before the opposite party no.3/Consolidation Officer, Gauriganj, Amethi on the ground that Gata No.156 is abadi land and several tenure holders have constructed their house over the said Gata. The said gata may be declared as abadi land and if the same is not declared as abadi land, then the petitioners may be allotted a small chak on gata no.156 in which his house and boring are situated. By order dated 19.01.2013, Consolidation Officer has dismissed the objection of the petitioners. Thereafter, the said order was challenged by the petitioners by filing an appeal (Appeal No.206) under Section 21(2) of U.P. C. H. Act, dismissed by order dated 04.06.2014, challenged by filing a revision, dismissed by order dated 15.09.2014.
(3.) IN view of the above said facts, the present writ petition has been filed by the petitioner. Learned counsel for the petitioner while pressing the impugned judgment submits that the order passed by the court below is contrary to the provisions of Section 19 of U.P. C. H. Act.;