DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Harikesh Kumar Sharma, learned counsel appearing for respondent nos. 3 to 7.
(2.) This petition filed under Article 226 of the Constitution of India seeks to challenge the order dated 31.08.2015, passed by Deputy Director of Consolidation (Administration), Sultanpur, whereby he has set-aside the order dated 23.07.2009, passed by the Settlement Officer, Consolidation, whereby appeal preferred by the petitioner against the order dated 03.03.2008 passed by the Consolidation Officer was allowed.
(3.) The facts of the case, as deduced from the pleadings of the respective parties in this case, are that by means of the sale deed executed on 20.01.1990 and registered on 23.01.1990, certain piece of land was purchased by the petitioner from one Sri Kali Bux Singh. The said transaction took place during consolidation operations and hence, the sale deed was executed after due permission was obtained from the Settlement Officer, Consolidation. Sri Kali Bux Singh was proposed three chaks by the Assistant Consolidation Officer. On certain objections filed under Section 21 (1) of U.P. Consolidation of Holdings Act, the Consolidation Officer vide his order dated 31.01.1989 allotted the following three chaks to Kali Bux Singh. JUDGEMENT_369_LAWS(ALL)5_2017_1.html;