NIZAMUDDIN Vs. DEPUTY DIRECTOR OF CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) HEARD Sri S.P. Tewari, learned counsel for the petitioner, and Sri M.A. Siddiqui, who appears for respondent no. 4.

(2.) THE petition arises out of an objection under section 9B of the U.P. Consolidation of Holdings Act (for short, the CH Act) filed by respondent no. 4, Abdul Hakim, and seeks quashing of the orders dated 25.11.2009 passed by the Dy. Director of Consolidation (for short, DDC), 19.2.2009 passed by the Settlement Officer, Consolidation (for short, SOC), Faizabad, and 8.2.2008 passed by the Consolidation Officer, Kunchera, District Faizabad.

(3.) THE dispute relates to plot no. 2248/3 having a total area of 0.739 hectares. This plot was the original holding of the petitioner and his brother, each having ? share therein. Thus, the petitioner's share in the said plot was equal to 0.387 hectares. This plot was allotted in the chak of the petitioner who is holder of chak no. 508. A time -barred objection under section 9B was filed by respondent no. 4. On this objection, a report dated 4.1.2008 was submitted by the Consolidator stating therein that there was no bachat land in the plot in dispute and the publication under section 9 of the Act was made on 7.10.1998.