Ram Surat Ram (Maurya), J. - (1.) Heard Sri Suresh Chandra Varma, for the petitioner, Sri V.S. Kushwaha and Sri R.B. Singh, for respondent-4.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 26.07.2016, passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Narendra (the petitioner) (chak-432) and Suresh (respondent-4) (chak- 1377) are real brothers. Plots 1/5 (area 0.0809 hectare), 3506 (area 0.1720 hectare), 3513/1 (area 0.0510 hectare), 3514/2 (area 0.0100 hectare), 3515/3 (area 0.0202 hectare), 3518/2 (area 0.0893 hectare), 3520/1 (area 0.0546 hectare) and 4225/4050 (area 0.1150 hectare) were original holdings of the petitioner. Initially plots 1/5, 3506 and 3513/1 were chak out. Consolidation Officer, by order dated 01.07.1999, determined valuation of plot 3506 at the rate of 50 paisa. The petitioner was proposed a single chak on plots 3506, 3507 and 3509 of total area 0.5203 hectare.;