Krishna Murari, J. - (1.) By means of the present writ petition the petitioner has assailed the judgment dated 20.5.1986 passed by Deputy Director Consolidation, Basti.
(2.) The facts of the case as set up in the writ petition are that the petitioner is the chak holder No. 86 and is a very small tenure-holder. He was allotted a single chak of total area 1 bigha 3 biswn 9 dhur in front of his house on his original plot No. 48 and 112. His chak remained intact up to the stage of Settlement Officer Consolidation. However, for the first time, in the revision filed by the respondent No. 2, the Deputy Director Consolidation has disturbed the chak of the petitioner and allotted him two chaks out of which one is UDAN CHAK.
(3.) I have heard learned Counsel for the petitioner.;