- (1.) B. Dikshit, J. This writ petition is directed against the order dated 26-4-1989 passed by Deputy Director of Consolidation in exercise of revisional jurisdiction hereby he set aside the order of Consolidation Of ficer (2) Basti and Settlement Officer, Con solidation and allotted plot No. 258 of vil lage Dhaurhara Mayparsadi Khas, Tappa Karhi, Pargana Rasoolpur, Tehsil Dumarrya Ganj, district Basti (present Sidharth Nagar) to Jagdish Prasad and others, op posite parties. An area of 3 biswa 10 dhoprs of said plot No. 258 was reserved for drying clothes by washermen of the village together with plot No,. 216 area 3 biswa reserved for washing of clothes by Con solidation Officer. This reservation was upheld by Settlement Officer Consolida tion, Gorakhpur, Camp Officer Dumariyaganj, Basti while disposing of ap peal by order dated 22-4-1988.
(2.) LEARNED counsel for petitioner ar gued that the washermen of the village were entitled for reservation of land for drying clothes and as their case fell within the ambit of G. O. No. C- 55/g-437/76 dated 21st August, 1980, the petitioners were en titled for land reserved for drying of clothes and the Deputy Director of Consolidation while allowing the revision erred in depriv ing the petitioners from reservation of land for drying clothes. None has appeared on behalf of op posite party. The relevant extract of G. O. No. C-55/g-437/76 dated 21st August, 1980 as quoted at page 54 paragraphs 178-Ka and 78-Aa of Uttar Pradesh Jot Chakbandi Manual reads as under: - @hindi"
(3.) -55/ -437/76, TPt 1980 T I;