MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner; learned Standing Counsel for respondent No. 1 and perused the record.
(2.) The second respondent (Amit Kumar) had filed an objection under Section 12 of the U.P. Consolidation of Holdings Act to record his name in place of recorded deceased tenure-holder Mangeram. Another objection was filed by Arjun and Dinesh (respondents 3 and 4). The objections preferred by the respondents 2, 3 and 4 were rejected by Consolidation Officer, Saharanpur, vide order dated 17th May, 2016, and a direction was issued to record name of petitioner (Smt. Urmila) as sister of deceased Mangeram. Against the order dated 17th May, 2016, passed by Consolidation Officer, second respondent filed an appeal before the Settlement Officer of Consolidation, Saharanpur in which an interim order was passed on 19th May, 2016 thereby staying the operation of order dated 17th May, 2016 and directing the parties not to transfer the disputed property until further orders.
(3.) During the pendency of the appellate proceeding, the petitioner moved an application before the Settlement Officer of Consolidation, Saharanpur stating therein that the other side, namely, Amit Kumar, with the help of police was interfering in harvesting of crops sown by her therefore appropriate order be passed permitting her (Smt. Urmila) to harvest the crop. On the aforesaid application, it appears, the Settlement Officer of Consolidation directed the Assistant Consolidation Officer to submit report as to which party had sown the crop and to ensure that parties maintain status-quo. Pursuant thereto, it appears, some report was submitted by the Assistant Consolidation Officer. On the basis of the report, the Settlement Officer of Consolidation issued a letter dated 19th April, 2017 to the Consolidation Officer with copy to Assistant Consolidation Officer and the police station concerned to enable harvesting of crop by the petitioner after observing that from the report it appears that the petitioner had sown the crop.;