- (1.) Heard learned counsels for the petitioner, learned State Counsel and Shri Yogendra Nath Yadav, learned counsel representing the Gram Sabha concerned.
(2.) This writ petition arises out of the orders passed by the consolidation authorities in relation to preparation of statement of principles. The petitioner filed an objection under section 9-B of U.P. Consolidation of Holdings Act against certain portion of statement of principles prepared under section 9 of U.P. Consolidation of Holdings Act praying therein that the portion of land comprised in gata no.247 which has been earmarked for abadi for the persons who belong to Scheduled Caste and also for manure pit and for baratghar be cancellled and accordingly the area of the plot be corrected.
(3.) The Consolidation Officer vide his order dated 13.07.2010 rejected the said objection for certain reasons. The said order dated 13.07.2010 was challenged by the petitioner by filing an appeal under section 9-B(3) of the Act which was allowed by the Settlement Officer, Consolidation vide his order dated 01.09.2011 and the matter was remanded back to the Consolidation Officer. The petitioner, however, challenged the said order dated 01.09.2011 passed by the Settlement Officer, Consolidation by way of invoking the provisions contained in section 48 of U.P. Consolidation of Holdings Act before the Deputy Director of Consolidation, who decided the said the revision petition vide his order dated 28.06.2013 and the Deputy Director of Consolidation reallocated the manure pit from gata no.247 to gata no.545 and further reduced the area earmarked for harizan abadi to the extent of 0.152 hectare and also reduced the area earmarked for manure pit to the extent of 0.025 hectare.;