Manoj Kumar Gupta, J. - (1.) Heard counsel for the petitioner, learned standing counsel for respondents no.1, 2 & 3 and Sri Dharam Pal Singh, learned senior counsel assisted by Sri S. Niranjan on behalf of respondent no.4.
(2.) In proceedings under Section 9-A of the U.P. Consolidation of Holdings Act, 1953, the Consolidation Officer, on basis of an alleged compromise between the parties, divided their shares by order dated 7.11.2009. The petitioner filed an appeal before the Settlement Officer, Consolidation contending that he never entered into any compromise and consequently, the order of the Consolidation Officer dated 7.11.2009 be set aside. It was also the contention of the petitioner that his share in the joint holding is much larger as compared to that determined by the Consolidation Officer on the basis of the alleged compromise. The Settlement Officer, Consolidation by order dated 19.12.2013 allowed the appeal and has set aside the order of the Consolidation Officer dated 7.11.2009. It held that the petitioner will have ¾th share in Gata Nos.137, 138, 139 and the remaining 1/4 will go to Shiv Lal and after his death to respondents no.4 to 12.
(3.) The petitioner feeling aggrieved by the determination of the share made by the Settlement Officer, Consolidation, filed a revision before the Deputy Director of Consolidation, who by impugned order dated 29.9.2016 has dismissed the revision.;