JUDGEMENT
RAM SURAT RAM ,J. -
(1.) Heard Sri Kripa Shankar Yadav and Sri Rama Shanker Mishra for the petitioners and Sri Brajesh Shukla for the contesting respondents. With the consent of the parties writ petitions are decided finally at this stage.
(2.) Smt. Ram Kali was allotted(Chak No. 751) a single chak from the stage of Assistant Consolidation Officer on plot No. 599 etc. Similarly, Smt. Roopwati and others(Chak No. 323) were allotted single chak from the stage of Assistant Consolidation Officer on plot nos. 269 and 760. Consolidation Officer by order dated 4.3.2015 modified the chak of Smt. Ram Kali. However, the chak remained on the same place. Consolidation Officer by order dated 27.3.2015 modified the chak of Tota Ram and allotted plot nos. 744, 755 and 217. In the chak allotment matters, the appeals were filed by Smt. Kamla Devi (Chak-holder No. 101). Settlement Officer, Consolidation by order dated 1.6.2015 allowed the appeal of Smt. Kamla Devi and allotted chak to Smt. Kamla devi on plot nos.269 and 833 etc. due to which chak of Tota Ram was disturbed and he was allotted chak on plot No. 599 etc. in consequence thereof chak of Smt. Ram Kali was also disturbed and She was allotted chak on plot No. 921 etc.
(3.) According to Smt. Ram Kali her second chak on plot No. 921 is an uran chak, while her chak on plot No. 601 etc. was on her original holding where she was having private source of irrigation. The order of Settlement Officer, Consolidation was challenged in revision by heirs of Total Ram in Revision No. 79/698. Deputy Director of Consolidation dismissed the revision of heirs of Total Ram by order dated 25.12.2015 . Hence, Writ B No. 37434 of 2016 has been filed by them. Smt. Ram Kali filed a revision (registered as Revision No. 115/756). Deputy Director of Consolidation by a separate order dated 28.12.2015 dismissed the revision of Ram Kali. Hence Writ B No. 34518 of 2016 has been filed.;
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