- (1.) RAJES Kumar, J. Heard Sri R. P. Mishra, learned counsel for the petitioner, learned Standing Counsel appears on behalf of respondent Nos. 1 and 2, Sri V. K. Singh, learned counsel appears on behalf of respondent No. 3 and Sri RAJESh Kumar, learned counsel appears on behalf of respondent No. 4.
(2.) LEARNED counsel for the petitioner submitted that since there was error in the preparation of the map an application was moved under Section 42-A of the Act for the correction. Consolidation Officer after considering the claim of the petitioner found that the mistake was apparent on the face of record and in exercise of power under section 42-A of the Consolidation and Holdings Act, 1953 (hereinafter referred to as "act") passed the order dated 17. 10. 2006, Annexure-2 to the writ petition. It appears that by order dated 17. 10. 2006 right of the Hemraj has been effected and, therefore, he tiled revision under Section 48 of the Act before Deputy Director of Consolidation, who by the impugned order dated 22. 10. 2007 allowed the revision mainly on the ground that the publication under Section 52 of the Act has been made much earlier, therefore, Consolidation Officer has no power to, make such correction and accordingly, set aside the order. Learned counsel for the petitioner submitted that in case, if there is mistake apparent on the face of record, even after the publication under Section 52 of the Act, Consolidation Officer has power to rectify such mistake under Section 42-A of the Act and, therefore, the order of Deputy Director of Consolidation that after the publication Consolidation Officer has no power to rectify the mistake is illegal. Learned counsel appearing on behalf of respondent No. 4 submitted that Consolidation Officer has passed the order dated 17. 10. 2006 without giving opportunity of hearing to the respondent Nos. 4 and 5 and since the right of the respondent Nos. 4 and 5 have been effected, therefore, before passing the order opportunity of hearing should be given.
(3.) SRI V. K. Singh, learned counsel appeanng on behalf of respondent No. 3 and learned Standing Counsel appearing on behalf of respondent Nos. 1 and 2 submitted that there is no prohibition that after the publication under Section 52 of the Act. Consolidation Officer cannot exercise the power under Section 42-Aof the Act, in case, if there is mistake apparent on the face of record. With the consent of learned counsel for both the parties, present writ petition is being disposed of at the admission stage itself.;