RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Sudhir Singh Chauhan for the petitioner, Standing Counsel for State and Sri Anand Kumar Yadav for gram panchayat.
(2.) The writ petition has been filed against the order of Collector dated 9.1.2014 directing for correction of map under Section 28 of UP Land Revenue Act and the order of Additional Commissioner dated 6.3.2017 dismissing the revision of the petitioners against the aforesaid order.
(3.) On the application of Vijay Singh and others, respondents-4 to 7, proceeding under Section 28 of UP Land Revenue Act, 1901 has been initiated for correction of map of plot no. 452 of village Amguva, tehsil Orai, distt. Jalaun. The Collector called for a report from Tehsildar. In the application, Revenue Inspector has examined the settlement map and submitted his report dated 11.8.2012 which was forwarded by Tehsildar on 24.8.2012. In this report Revenue Inspector found that in the settlement map area of plot no. 451 which was recorded as 2.37 acre was shown as 3.98 acre which was in excess of 1.61 acre while area of plot no. 452 was recorded as 15.55 acre and in the map it is shown as 14.48 acre which was less than to its recorded area up to the extent of 1.07 acre. Similarly the area of plot no. 450 was also less than 1.13 acre in the map and plot no. 449 was found in excess of 0.55 acre and plot no. 453 was also found in excess of 0.50 acre. The petitioner filed an objection to the report of Revenue Inspector. In the objection, the petitioner has stated that new plot no. 452 was carved out from old plot nos. 311/1 and 311/3 while new plot no. 451 was carved out from old plot no. 311/2. All these plots were chak out on the spot. In the confirmed map plot no. 452 was made on the place where plot nos. 311/1 and 311/3 were existing while in the confirmed map plot no. 451 was made on the place where old plot no. 311/2 was existing. He submits that there is no illegality in the final consolidation map as such no correction is required. The Collector however by the order dated 9.1.2014 accepted the report of Revenue Inspector and directed to correct the map accordingly. The petitioner challenged the aforesaid order in revision, which has been dismissed by the Additional Commissioner by order dated 6.3.2017.Hence this writ petition has been filed.;