RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Prabhakar Singh, for the petitioner and Sri Puran Nath Shukla, for respondent -4.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation, dated 26.10.2015, passed in reference, prepared for correction of record under U.P. Consolidation Act, 1953 (hereinafter referred to as the Act).
(3.) Pancham Lal (now represented by respondents -4 and 5) was allotted chak -429. He executed a sale dated 27.12.1993 of plots 340/1 (area 0 -8 -7 bigha) and 341/1 (area 0 -1 -12 bigha) from his first chak of chak -429 in favour of Peetam Lal. Assistant Consolidation Officer, by order dated 08.04.1994, recorded name of the petitioner over aforesaid plots. This order was endorsed in CH Form -23 of Chak -429. Land transferred to the petitioner through aforesaid sale deed was allotted new plot 316 (area 0 -16 -19 bigha) and recorded in CH Form -45, of the petitioner in khata 369. Village was notified under Section 52 of the Act, on 12.07.2008.;