Krishna Murari, J. - (1.) Heard Sri S.M.A. Abdi holding brief of Sri R.B. Singhal for the petitioner and Sri Y.B. Mohan holding brief of Sri V.K. Singh appearing for the respondent no. 4, Gaon Sabha.
(2.) The undisputed facts relevant for the purpose of the case are as follows: The plot no. 474, 475, 479 and 489/1 were the original holding of one Smt. Jamuna wife of Karna. An objection was filed by her before Consolidation Officer that said plots have wrongly been treated as abadi and Rasta and they should be included in the consolidation after determining their valuation and exchange ratio. The objection was dismissed vide order dated 16.6.1995. Appeal filed against the said order was allowed by the Settlement Officer Consolidation and the case was remanded back to be decided afresh after spot inspection by the Consolidation Officer himself. The Consolidation Officer again vide order dated 1.6.2000 dismissed the objection. On account of death of Smt. Jamuna Devi her two daughters were substituted and they filed an appeal against the order of Consolidation Officer. The Settlement Officer Consolidation vide order dated 9.8.2002 dismissed the appeal. During pendency of the appeal plot no. 479 was purchased by the petitioner from the daughters of late Smt. Januma Devi by means of registered sale deed dated 8.6.2001. Against the order of the Settlement Officer Consolidation, the petitioner preferred a revision, which was only confined to plot no. 479. The Deputy Director of Consolidation vide order dated 12.3.2004 dismissed the revision against which the present writ petition has been filed. In this manner, the dispute in the present writ petition is confined only to plot no. 479.
(3.) I have carefully perused the record of the writ petition and the impugned orders.;