M.P. Singh, J. - (1.) This petition is directed against an order dated 13-11-1987 passed by the Assistant Settlement Officer Consolidation rejecting the petitioner's application under Section 5 (1) (c) (i) and Section 45-A of the U.P. Consolidation of Holdings Act (hereinafter referred to as 'the Act').
(2.) Admittedly the land in dispute is situated within the limits of village Bisauli. Notification under Section 4 of the Act was issued on 26-7-1986. The respondent no. 2 moved an application on 15-2-1987 before the Settlement Officer Consolidation for permission to construct a cinema building in the land in dispute.
(3.) The petitioner has alleged that the respondent no. 2 has just started raising construction in contravention of provisions of law though in the counter affidavit it has come that practically the entire construction for cinema building has been completed by the respondent no. 2.;