RAM SURAT RAM (MAURYA), J. - (1.) HEARD Sri Ashok Kumar Singh, for the petitioner/review applicant and Standing Counsel, for the respondents.
(2.) THE writ petition was dismissed by judgment dated 09.04.2015. The petitioner has filed this application for review of the judgment.
(3.) THE writ petition was filed against the orders of Consolidation Officer dated 08.07.2005 and Deputy Director of Consolidation dated 21.04.2006 passed in the proceeding under Section 42 -A of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act). The petitioner filed an application (registered as Case No. 46) under Section 42 -A of the Act, on 10.08.1998 for correction of final consolidation map of old plots 676, 683 684 and 685 (new plots 1127, 1128, 1129 and 1130). It has been stated that old plots 683 and 684 were property of Shivji Temple. Plot 683 was out of consolidation while an area of 512 Sq. meter of plot 684 was included in consolidation and its valuation was determined and allotted for bye -pass road and remaining area of plot 684 was out of consolidation. In final consolidation map, size of new plots 1128, 1129 and 1130 (which were carved out from old plots 683 and 684) was made smaller than previous settlement map.;