R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioners, learned counsel appearing for the contesting respondents and also perused the record.
(2.) Present petition arising out of the proceedings under sub-section (2) of Section 20 of the U.P. Consolidation of Holdings Act.
(3.) It appears that objection was filed by the petitioners before the Assistant Consolidation Officer claiming his chak on the specified plots. Against the objection filed by him the contesting respondents filed the written statement and claimed that they were co-sharers in the land in dispute, therefore, they were also entitled to allotment of their chaks on the original holdings. The Consolidation Officer allowed the objection filed by the petitioners and allotted about 3/4th land out of the original plots as claimed by them. Challenging the validity of the order passed by the Consolidation Officer an appeal was filed by the petitioners, which was allowed by the Settlement Officer Consolidation in part and major portion of the original holding of the petitioners was allotted to them by order dated 5.10.1988. Challenging the validity of the said order, the petitioners filed a revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation dismissed the revision by judgment and order dated 21.3.1990. Hence the present petition.;