KRISHNA MURARI,J - (1.) THOUGH the case has been taken up in the revised but no one has appeared on behalf of the respondents.
(2.) HEARD Sri K.S. Chauhan, learned counsel for the petitioner. This petition arises out of chak allotment proceeding. Against the chak proposed at the stage of Assistant Consolidation Officer, Nawab Singh father of the contesting respondents no. 3 to 5 filed objection under Section 20 of U.P. Consolidation of Holdings Act (for short the 'Act') alleging that he has been allotted chak on inferior quality of land and plot no. 86 which is near his plot containing tubewell has not been included in the chak. Consolidation Officer allowed the objection and made adjustment affecting the chaks of the petitioner and certain other persons though they were not impleaded as party in the objection and adjustment was sought only against one Sheo Nath Singh. The order passed by the Consolidation Officer was challenged in five appeals. Out of which one appeal was filed by the petitioner.
(3.) THE grievance of the petitioner in the appeal was that shape of his chak was made irregular and his original holding has been excluded from his chak. The Settlement Officer vide order dated 11.3.1970 allowed the appeal filed by the petitioner and again made adjustment.;