K.P.Singh, J. - (1.) Both these writ petitions arise out of proceedings for allotment of Chaks under section 20 of U.P. Consolidation of Holdings Act. Both the writ petitions are against the order of the revisional court dated 30-10-1980.
(2.) In Awadh Behari v. Deputy Director of Consolidation and others, Writ No. 275 of 1981 it has been contended on behalf of the petitioner that he held 12 bighas and odd irrigated land whereas he has got only 6 bighas and odd as irrigated land, hence the impugned judgment should be quashed. According to the learned counsel for the petitioner the provisions of section 19 of the U.P. C.H. Act have not been complied with, hence the impugned judgement is patently erroneous and deserves to be quashed.
(3.) In Sudama Prasad v. Deputy Director of Consolidation and others, Writ petition No. 2491 of 1981 it has been contended on behalf of the petitioner that the petitioner has not got his original plots, hence the impugned judgment of the revisional court should be quashed. According to the learned counsel for the petitioner, the petitioner has not been allotted any chak at the largest part of his original holding nor he has got chak near the well owned by him. It has been stressed that the impugned judgment should be quashed and the case should be sent back to the revisional court for decision afresh.;