Anjani Kumar Mishra, J. - (1.) Heard Shri Pradeep Kumar Rai, learned counsel for the petitioners, Shri Rajesh Yadav for the Gaon Sabha and Shri Ramesh Pundir for the respondents.
(2.) The writ petition has been filed challenging an order dated 11.06.2015 passed by the Deputy Director of Consolidation/Additional Collector (F & R), Saharanpur in revision no. 562 (Manga and Others v. Shyamu and others) .
(3.) The facts of the case briefly stated are that the village Janpur @ Mazri was brought under consolidation operations by means of a notification issued in the year 1987 and village Shakarpur Shakraur Ahatmal was brought under consolidation operations in the year 1989. There was a boundary dispute between the two villages. This dispute was decided by the Consolidation Officer (the CO) by an order dated 18.10.1997 holding that the map prepared by the Rectangulation Department was a baseless map and no reliance could be placed on it. This order remained unchallenged and thereafter the consolidation operations in the villages were cancelled by means of a notification under Section 6 of the UP Consolidation of Holdings Act (in short, the Act) made in the year 2000. Subsequently fresh notifications have been issued bringing the units under consolidation operations again.;