S.K. Singh, J. - (1.) By means of this writ petition, the petitioner has challenged the judgment of the Deputy Director of Consolidation dated 24.10.2000.
(2.) Heard Counsel for the petitioner and Sri Shukla, learned Advocate who appeared for the respondents.
(3.) Proceedings are under section 20 of the U.P.C.H. Act, which is in respect of the allotment/adjustment of the chaks between the parties. There appears to be no dispute about the fact that plot No. 393 was owned by the respondent Nos. 5 to 8 which was declared as abadi varg-6. At the time of the preparation of statement of principle no objection is said to have been filed against that declaration by any body. It is claimed that respondent No 4 by getting the same valued, got a portion allotted in his chak, including plot No. 397 which was also reserved as abadi varg-6. On coming to know about the aforesaid petitioner claims to have filed an objection before the Consolidation Officer which was rejected by him on 29.4.1999 upon which petitioner filed a appeal before the Settlement Officer, Consolidation which was allowed on 29.1.2000. Respondent No. 4 preferred revision against the order of the appellate authority, which was allowed by the Deputy Director of Consolidation by its judgment dated 24.10.2000 which is under challenge in this petition.;