2018 (6) ALJ 702 ::(2018) 139 RevDec 481

Allahabad High Court

Hon'ble Judge(s): Salil Kumar Rai , J

(A) U.P. Consolidation of Holdings Act (5 of 1954) , S.20— Objection to allotment of chaks - Mistake in record - Chakdar Nos. 13 and 36 were same person they should not have been cumulatively allotted more than 3 chaks - No evidence produced by objector before consolidation authorities nor any document annexed to show that Chakdar Nos. 13 and 36 were same person and father of objector also same person before any authority - Objector had not taken any steps or instituted any proceedings for correction of records regarding his name - Objection not tenable. (Para 8) (B) U.P. Consolidation of Holdings Act (5 of 1954) , S.19(1)(e) Proviso— @ALJ-VOLVI-Page-703Allotment of Chaks - Consolidation proceedings shall not be invalid for reason that number of chaks allotted to a tenure-holder exceeds three.1993 R. D.68 (All), Rel. on. (Para 8)