- (1.) Heard Sri V.S. Kushawaha along with Sri Praveen Kumar Singh, for the petitioners and Sri Awdhesh Narayan Srivastava, for respondents-4 and 5.
(2.) The writ petition has been filed against the orders of Consolidation Officer dated 16.07.2011, Settlement Officer Consolidation dated 20.01.2014 and Deputy Director of Consolidation dated 09.06.2016, passed in proceedings under Section 9-A of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) Thagga (now represented by respondents-4 and 5) filed an application dated 26.12.1989, under Section 28 of U.P. Land Revenue Act, 1901 for correction of map, relating his plot 62 (area 1-19-12 bigha) of village Fattepur, pargana Pachotar, district Ghazipur. The Collector called for a report from Tahsildar on this application. Tahsildar submitted his report dated 5.11.1990/ 12.12.1990, showing that in map, area of plot 62 is carved out less than its settlement area while area of plot 60 was more than its settlement area, accordingly map is liable to be corrected. The Collector accepted the report by order dated 02.08.1991 and directed for correction of the map. Ram Krit (father of the petitioners) filed an application for recall of order dated 02.08.1991, which was allowed by the Collector, by order dated 21.12.1993. The Collector obtained a fresh report from Tahsildar, who submitted his report dated 15.01.1993, after spot inspection. The Collector, after hearing the parties, by order dated 05.08.1994 again approved report of Tahsildar dated 12.12.1990 and directed for correction of map accordingly. Ram Krit filed a revision against aforesaid order before the Commissioner, in which, interim order dated 10.08.1994 was passed. The revision is still pending.;