R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondent.
(2.) The present petition arises out of proceedings under Section 20 of the U.P. Consolidation of Holdings Act and is directed against the orders dated 8.7.1992, 26.11.1991, 30.3.1991 and 19.1.1991 passed by the authorities below.
(3.) It appears that the petitioner has filed an objection claiming that he should be allotted chak on his original holding. In the objection, he has specified the plots on which he wanted the allotment of his chak. The application filed by the petitioner was opposed by the contesting respondents. Parties produced evidence in support of their case. The Consolidation Officer after going through the material on record dismissed the objection filed by the petitioner and maintained the chak allotted to him by the Assistant Consolidation Officer. Feeling aggrieved by the order passed by the Consolidation Officer an appeal was filed before the Settlement Officer Consolidation, which was partly allowed and the chaks of the parties were slightly modified. Thereafter, the petitioner filed a revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation dismissed the revision filed by the petitioner by the impugned order dated 8.7.1992. Hence the present petition.;