AMRESHWAR PRATAP SAHI, J. - (1.) THE petition arises out of a chak allotment proceedings under the U.P. Consolidation of Holdings Act.
(2.) HEARD learned counsel for the petitioners and perused the adjustment Chart. The petitioners were initially proposed chaks at the Assistant Consolidation Officer's level on which objections were filed and the Consolidation Officer vide order dated 5th March, 2010 came to the conclusion that the chaks need to be allotted accordingly. On the basis of the survey map a chak Nali was given over Plot No. 53 which was triangular in shape.
(3.) LEARNED counsel for the petitioners contends that the petitioners' claim has been jeopardized on account of the fact that had the petitioner been allotted land in the South of Plot No.56, their claim in relation to the land besides the road could be adjusted.;