I.M. Quddusi, J. - (1.) Heard learned Counsel for the parties.
(2.) This writ petition has beer filed against the judgment and orders dated 22.2.1991 passed by the Deputy Director of Consolidation, Moradabad in Revision No. 191/158 under section 48 of the U.P. Consolidation of Holdings Act, by means of which the reason filed by the opposite party No. 2 has been allowed and the chak allotted by the Settlement Officer Consolidation has been given to the opposite party No. 2 and the petitioners has been allotted chak anywhere from his alleged original holding.
(3.) Learned Counsel for the petitioner has submitted that now the petitioner is not having any chak at his original holding. Learned Counsel for the opposite party No. 2 has raised objection that chak No. 298 is the original holding of the writ of the opp. Party No. 2 and not of the petitioner. Learned Counsel for the petitioner has submitted that the wife of the opp. party No. 2 has been allotted chak at her original holding. The petitioner is having original holding on the same chak number. Anyhow it is not for this Court to decide as to what is original holding of the petitioner and which one is the original holding of opp. party No. 2 or of his wife.;