Ram Surat Ram (Maurya), J. - (1.) Heard Sri Ashok Kumar Singh along with Dr. Vinod Kumar Rai, for the petitioners and Standing Counsel for State of U.P., Sri Rajesh Yadav, Standing Counsel for Gram Panchayat and Sri Pradeep Kumar Rai, for respondent-5.
(2.) This writ petition has been filed against the orders of Consolidation Officer dated 08.08.2014, Settlement Officer Consolidation dated 16.03.2015 and Deputy Director of Consolidation dated 19.08.2015, cancelling previous proceedings relating to determination of valuation of the plots and Provisional Consolidation Scheme of village Maleera and starting consolidation afresh from the stage of determination of valuation of the plots under Section 8 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Village Maleera, pargana and district Muzaffar Nagar was placed under consolidation operation by notification under Section 4 of the Act dated 09.12.2006. Thereafter revision of the map, revision of field-book and current annual register, determination of valuation and shares in joint holdings were done according to the provisions of Section 7 and 8 of the Act. Statement of Principles was prepared under Section 8-A of the Act and village was notified under Section 9 of the Act, on 22.03.2010. It may be mentioned that village Maleera is lying on the bank of a river, due to which various plots are either on slopes or lying in belt of river and affected by fluvial action in rainy seasons. These lands are uneven and un-fertile land and known as 'khader' land. Some of the 'khader' land was valued at a high rate in comparison to 'banger' land. Various plots were left as chak out.;