ANJANI KUMAR MISHRA - (1.)Heard Shri Uttar Kumar Goswami, learned counsel for the petitioner and Shri Arun Kumar Srivastava for the respondent no.4.
(2.)The facts of the case briefly stated are that in the year 1982, the father of the petitioner was allotted an asami patta.
(3.)Vide order dated 10.02.2010, a reference forwarded to the Deputy Director of Consolidation under Sec. 48(3) of the U.P. Consolidation of Holdings Act for correction of mistakes detected during the preparation of the final revenue records was accepted as no objection thereto, had been filed. By this order, plot nos.632/6, 690/6, 690/8 and 690/9 were recorded as chak out (CH-18) to give an effect to the order dated 29.11.2009 passed by the Consolidation Officer in Case No.226 under Sec. 9A of the U.P. Consolidation of Holdings Act. This land pertained to that land recorded in the name of chak holder No.187, the petitioner.