Rakesh Sharma, J. - (1.) Heard Sri A.K. Verma, learned counsel for the petitioner, learned Standing Counsel for the respondent no.1 and Sri Mohd. Arif Khan, learned Senior Counsel assisted by Sri R.R. Upadhyay, learned counsel for the respondent no.2.
(2.) Through this writ petition, the petitioner has assailed the order passed by Deputy Director of Consolidation, Luknow on 18.09.2003. The petitioner has raised a grievance that despite having 1/4th share in the total land in dispute i.e. plot no.472 situate in Village Kamla Bad Badhauli, Pargana Mahona, Tehsil Bakshi-ka-Talab, District Lucknow, he has been allocated lesser land than respondent no.2, who was having 1/8th share, but a larger area of land has been allocated to him. He was allocated land on a main road and chak road. This advantage has been denied to the petitioner, though a family member having larger share. He has taken the Court to various documents, maps of the site and various pleas taken in the writ petition.
(3.) Learned counsel for the petitioner has pointed out the location of chak nos.345 and 440. He had laid much emphasis showing the admitted pedigree of Rupan, original tenure holder, to display that Ram Prasad was having substantial share than Sarju Prasad.;