Ram Surat Ram (Maurya), J. - (1.) Heard Sri Rajeshwar Singh, for the petitioner, Sri A.P. Singh, for respondent-10.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 08.09.2016, passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Satya Narain (the petitioner) and his brother Hanuman (respondent- 16) are joint chak holder No.-109. They were proposed their first chak on plots 97, 98, 99, 100, 101, 252, 253, 254, 257, 264, 265, 266 and 267 of total area 1.000 hectare, from the stage of Assistant Consolidation Officer, adjoining to their house in southern side of this chak. A perusal of CH Form-23 of the petitioner shows area of this chak was much more than the area of their original holding in this vicinity. At this place, Dharam Raj Pandey (respondent-15) (chak-28) has his house in east, thereafter in his west, the petitioner has his house, thereafter in his west Ram Sumer (now represented by respondents-2 to 5) (chak-69) has his house and thereafter in his west Bhagauti Deen (now represented by respondents-7 to 10) (chak- 49) has his house and all of them were allotted chaks in north of their houses. Brij Raj (now represented by respondent-6) (chak-39) has his house in extreme west at this place.;