- (1.) HEARD Shri M.A. Khan, learned counsel for the petitioner and Shri S.N. Goswami, learned counsel for contesting respondents no. 4 and 5. Petitioner and respondent no. 4 and 5 are real brothers.
(2.) THIS writ petition arises out of the consolidation proceedings and pertains to chak matter. All the three courts below have decided the matter against the petitioner. Consolidation Officer Harrintonganj passed the order on 28.4.2011 in case no.204, 222, 102 and 216. Against the said order petitioner filed appeal no.549/154. S.O.C. Faizabad dismissed the appeal on 04.01.2013. Against the said order petitioner filed revision no.1003 which was dismissed by D.D.C. Faizabad on 14.8.2013 Learned counsel for the petitioner on the date of arguments filed supplementary -affidavit annexing therewith the map.
(3.) THE main argument of the learned counsel for the petitioner in this writ petition was that plot no. 268 is adjacent to the road; all the three brothers had equal share in the said plot but opposite parties no. 4 and 5 had been given 0.100 hectare each in the said plot, however, petitioner had been given only 0.041 hectare therein.;