S.Saghir Ahmad, J. - (1.) THE present writ petition is directed against the proceedings relating to the allotment of chak under the provisions of the U. P. Consolidation of Holdings Act.
(2.) CHAK no. 422 was proposed to be allotted to the petitioner while the chak no. 39 was proposed to be allotted to Gurdin (opposite party no. 2). It appears that in the objections which were filed by the petitioner it was claimed that since he had his "abadi" in plot no. 113, he may be allotted a chak adjacent to that plot towards south and that Gurdin (opposite party no. 2) may be accommodated towards south-west of the said plot. These objections were disposed of by the Consolidation Officer by his order dated 28-3-1980 and the objections were dismissed. The petitioner then filed an appeal, which was allowed by the Assistant Settlement Officer (Consolidation) on 12-4-1980. The opposite party no. 2 Gurdin, thereafter filed a revision which was allowed by the Deputy Director of Consolidation on 4-8-1980. A certified copy of the order passed by the Deputy Director of Consolidation is annexure 2 to the Writ Petition. It is in these circumstances that the present writ petition has been filed. I have heard the learned counsel for the parties.
(3.) IT has been contended on behalf of the petitioner that the Deputy Director of Consolidation while disposing of the revision was not justified in relying upon the information obtained by him outside the court and since the Deputy Director of Consolidation has acted upon the said information the judgment and order passed by him are liable to be quashed. IT has also been contended by the learned counsel for the petitioner that the Deputy Director of Consolidation did not provide him an opportunity of hearing at the time of the disposal of the revision. It is not disputed on behalf of the opposite parties that the Deputy Director of Consolidation while disposing of the revision did not rely upon the knowledge obtained by him outside the court. It is also not disputed that the said knowledge or information related to the present dispute between the parties. It is, however, contended by the learned counsel for the opposite party no 2 that the revision was disposed of by the Deputy Director of Consolidation not only on the basis of the information received by him outside the court but also on the basis of the arguments heard by him as also on the basis of the relevant map and the evidence and material on record. He, therefore, contends that if the order passed by the Consolidation Officer or the Deputy Director of Consolidation can be sustained on the basis of the material already on record, this court should not be interfered with the impugned order merely on the ground that the Deputy Director of Consolidation while disposing of the revision has relied upon the information gathered by him outside the court.;