- (1.) Heard Sri R.C. Singh for the petitioner and Sri C.K. Rai for the respondents.
(2.) The writ petition has been filed for quashing the order of Deputy Director of Consolidation (respondent-1) dated 29.11.1991, passed in Revision No. 200, the order of Assistant Settlement Officer (Consolidation) (respondent-2) dated 25.01.1990 and the order of Consolidation Officer (respondent-3) dated 04.05.1985, in chak allotment proceedings under the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The Assistant Consolidation Officer allotted Chak 598 and proposed three chaks to the petitioner. The first chak was proposed on plot no. 1026, etc. of an area of 0.76 acre, the second chak was proposed on plot no. 1, etc. of an area of 5.84 acre and the third chak was proposed on plot 462 etc. of an area of 0.59 acre. The petitioner was satisfied with his proposed chaks and did not file any objection against it. No other person has filed any objection against the proposed chaks of the petitioner which were on his original holding. However, the Consolidation Officer, while deciding the objections of the village in chak allotment matters, disturbed the third chak of the petitioner. The petitioner filed an appeal from the order of Consolidation Officer. The appeal was heard by Assistant Settlement Officer (Consolidation) (respondent-2) who by his order dated 25.01.1990 dismissed the appeal of the petitioner. The petitioner filed a revision (registered as Revision No. 200) from the aforesaid order, which has been dismissed by the Deputy Director of Consolidation (respondent-1) by order dated 29.11.1991. These orders have been challenged in the writ petition.;