- (1.) In deference to order dated 13.05.2019 Tehsildar, Unnao is present. He has stated that he had joined on his present place of posting in the month of March, 2019 and thereafter he was busy in election duty, as such he could not personally examine the entire matter.
(2.) Learned Standing Counsel, on the basis of instructions received from the Tehsildar, has stated that in respect of making amaldaramad of the orders passed during the consolidation operations in the revenue records in view of the issuance of notification issued under section 6 (1) of U.P. Consolidation of Holdings Act, a Committee comprising of Tehsildar, Sadar, Unnao and Sub Divisional Officer, Unnao has submitted a report on 07.12.2018 wherein so far as the claim of the petitioner for getting his name mutated in the revenue records is concerned, the Committee has not made any observation.
(3.) The claim of the petitioner appears to be clear. His claim is based on an order passed by the Assistant Consolidation Officer on the basis of conciliation during the consolidation proceedings. The petitioner is said to have purchased the land in question from one Sahdev Singh through a sale deed executed on 28.09.1987 in his favour. On the basis of the said sale deed, he applied for mutation during consolidation operation and the Assistant Consolidation Officer on the basis of conciliation had passed the order, however, before the consolidation proceedings could move any further, notification under section 6(1) of U.P. Consolidation of Holdings Act was issued, as a result of which the consolidation operations ceased in the village.;