K.P.Singh, J. - (1.) THIS writ petition arises out of proceedings for allotment of Chaks. The Petitioner was allotted a Chak at the stage of consolidation officer and that chak was confirmed in appeal but in revision his chak has been disturbed, hence he has approached this Court under Article 226 of the Constitution.
(2.) THE learned Counsel for the Petitioner has contended before me that the Asstt. Director of Consolidation committed errors of law in disturbing the chak of the Petitioner. According to him the Petitioner's area has been reduced more than permissible in law. Second contention raised on behalf of the Petitioner is that the Petitioner has not been allotted a chak at the largest part of his original holding.
(3.) THIRD contention raised on behalf of the Petitioner is that the Petitioner had improved the chak allotted at the stage of the consolidation officer but while disturbing the chak of the Petitioner the revisional Court has not taken into account the improvements made by the Petitioner.;