- (1.) Heard Sri S.C. Tripathi, for the petitioners and Standing Counsel for State of U.P. and Sri A.N. Bhargava, for respondent-2.
(2.) The writ petition has been filed against the order of Consolidation Commissioner, U.P. dated 12.05.2009, canceling Provisional Consolidation Scheme of village Udhpur Gelhuwa, tahsil Badlapur, district Jaunpur and directing Settlement Officer Consolidation to frame Provisional Consolidation Scheme afresh in the village under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act) and for mandamus directing consolidation authorities not to interfere in possession of the petitioners over their chaks as allotted to them during consolidation proceeding.
(3.) According to the petitioners, village Udhpur Gelhuwa was placed under consolidation operation in 1981. Consolidation staff made sector roads in village on 17.07.1999, which was confirmed on 26.07.1999. Thereafter rectangulation was done and Statement of Principles were prepared. Assistant Consolidation Officer prepared Provisional Consolidation Scheme during 14.12.1999 to 02.07.2001, distributed CH Form-23 to the chak holders up to 20.02.2002 and published the village under Section 20 of the Act on 20.02.2002. Demarcation of chaks and delivery of possession was done during 2005 to 2007. Some of the chak holders made complaint relating to demarcation of their chaks and delivery of possession. On which Chief Revenue Officer constituted a committee, which has completed demarcation of the chaks and delivery of possession to the complainants up to 07.07.2008.;