JUDGEMENT
Ram Surat Ram (Maurya), J. -
(1.)Heard Sri Rahul Kumar Tyagi, for the petitioners. Sri Gyan Chandra Yadav, for the respondents.
(2.)The writ petition has been filed against orders of Assistant Settlement Officer Consolidation dated 31.07.1984 and Joint Director of Consolidation dated 19.01.1990 passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.)Mohd. Hasan (now represented by the petitioners) was proposed a single i.e. chak No. 698 on plots 61, 63, 64, 65, 66, 67, 68, 69 and 70 of total area 6-0- 12 bigha, during consolidation. Out of these plots, plots 64 (area 1-9-0 bigha), 65 (area 1-3-0 bigha) and 66 (area 1-3-0 bigha) were his original holdings, in which he had 2/9 share. Ali Hasan (now represented by respondents-4 and 5) was proposed a single i.e. chak No. 57 on plots 64, 65, 69, 70, 193, 194 and 195 of total area 5-17-4 bigha, during consolidation. Out of these plots, plots 64 (area 1-9-0 bigha), 65 (area 1-3-0 bigha) and 66 (area 1-3-0 bigha) were his original holdings, in which he had 2/9 share.
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