Narayan Shukla, J. - (1.) HEARD Sri Ajay Kumar Mishra, learned counsel for the petitioner and Shri Vijay Kumar Pandey for the respondent. The petitioner has challenged the order dated 9th February, 2007, passed by the Deputy Director of Consolidation, Sitapur, Camp Kheri in Revision No. 400/2005 on the ground that by means of impugned order petitioner's chak allotted over Gata No. 4165 in its largest area has been disturbed whereas on the other hand, learned counsel for the respondents submits that Gata No. 4145 is original holding of the respondent as he purchased it, therefore, he is entitled for allotment of the chak over there and the respondent, being original tenure holder of the said Gata has been allotted the Chak over there, rather 0.65 hectare of Gata No. 4165 is still allotted to the petitioner.
(2.) UPON perusal of the record, I find that Gata No. 4145 measuring 1.84 hectare is the original Gata of the respondent. Out of which at the level of Consolidation Officer he was allotted chak only for the area 0.65 hectare. Being aggrieved with which he filed an appeal, which dismissed. Then he filed revision. The Court of Revision considered this aspect and modified the chak of both the claimants which is under challenge. Keeping in view the fact that Gata No. 4145 is the original holding of the respondents nos. 2 to 4, out of which 0.65 hectare has been allotted to the petitioner by means of order impugned. I hereby direct to allot the said area of 0.65 hectare of Gata No. 4165 to the respondents in lieu of which Gata No. 4144 bearing the same area which was allotted to the petitioner at the level of Consolidation Officer, shall be allotted to him. To this extent the order impugned, passed by the Deputy Director of Consolidation, is modified and order is issued accordingly. With the aforesaid terms, the petition is disposed of.;