GANGESHWAR Vs. D.D.C. AND OTHERS

JUDGEMENT

(1.) List has been revised. Heard learned Counsel for the petitioner. No one appears for the respondents.

(2.) By means of this writ petition, petitioner has challenged the judgments of the Deputy Director of Consolidation dated 31.3.73 and 5.8.72 respectively.

(3.) Proceedings relate to Sec. 20 of U.P. Consolidation of Holdings Act which is in respect to adjustment of chaks. Petitioner happens to be chak holder No. 126 and respondent No. 2 happens to be chak holder No. 13 which have been allotted to him at the stage of Assistant Consolidation Officer. Against the proposed allotment contesting opposite party is said to have filed objection under Sec. 20 of the U.P.C.H. Act which was rejected by the Consolidation Officer upon which he filed appeal before the Settlement Officer Consolidation who also dismissed the same. It is thereafter opposite party filed revision in which admittedly petitioner was not impleaded as party although his brother Ramdeo was impleaded as party. Revision was decided and it was allowed by judgment dated 5.8.72 upon which petitioner filed restoration application which has been dismissed by the judgment dated 31.3.73 and thus both the judgments of the Deputy Director of Consolidation, referred above are under challenge in this petition.