- (1.) Heard learned counsel for the parties in these petitions.
(2.) The orders impugned in these petitions have been passed in references under Section 48(3) of the U.P. Consolidation of Holdings Act forwarded to the Deputy Director of Consolidation, who has approved them. Thereby, names of the petitioners stand expunged from land which was earlier recorded as bhita, on the ground that bhita being land covered by Section 132 of the U.P. Zamindari Abolition and land Reforms Act, wherein no rights can acrue in favour of any person.
(3.) The contention of learned counsel for Chandra Deo and others, the petitioners in Writ Petition No.5119 of 2018 is that an allotment had been made in favour their father in the year 1977. This allotment was for 1 acre of land of plot no.478. This allotment was duly approved and affirmed and a chak has been carved out in their favour during the second round of consolidation operations, which took place in the year 1990 and the petitioners chak was demarcated and they are bhumidhars with transferable rights of the land allotted in favour of their father.;