- (1.) Heard Sri J.J. Munir, for the petitioner and Sri Pradeep Chandra, for respondent-2. Sri Pradep Chandra does not propose to file any Counter Affidavit. With the consent of the parties, writ petition is decided finally.
(2.) The writ petition has been filed for quashing the orders of Deputy Director of Consolidation dated 10.03.2010 and 23.07.2015, passed in chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is in respect of allotment of chak on plots 43/1 and 60 of village Pakadiya Naugawan, pargana and district Pilibhit, which were original holdings of Sharifullah, father of the petitioner. Assistant Consolidation Officer allotted these plots in the chak of respondent-2. Sharifullah filed an objection (registered as case No. 75 of 2006-07) under Section 9-B of the Act, for deleting its valuation, on the ground that these plots were grove land. Consolidation Officer by order dated 28.01.2008 dismissed the objection. Sharifullah filed an appeal (registered as Appeal No. 134) from the aforesaid order. The Appeal was heard by Settlement Officer Consolidation, who by order dated 25.07.2008 allowed the appeal and deleted valuation of plots 43/1 (area 0.170 hectare) and 60/1 (area 0.324 hectare).;