Anjani Kumar Mishra, J. - (1.) LEARNED Counsel for the petitioner has filed supplementary -affidavit today in the Court, which is taken on the record. Heard Sri Prakash Chandra, learned Counsel for the petitioner and Sri Ramesh Pundir, learned Counsel for respondent No. 5, Rajpal.
(2.) IN view of the consent of the parties and in view of the order proposed to be passed notices are not being issued to the other respondents because it has been stated that the dispute is primarily between the petitioner and the respondent No. 5. In case such unserved respondents feel aggrieved by this order, it will be open for them to file application for recall of the same. This petition arises out of proceedings for allotment of chaks and is directed against the order dated 20.9.2014 passed by the Deputy Director of Consolidation, Muzaffar Nagar.
(3.) IT has been submitted by the learned Counsel for the petitioner that he has been allotted a wholly Udan Chak. The second submission is that plot No. 273 was the original holding of the petitioner and valuable roadside land but no part of this plot has been included in the chak of the petitioner and for this reason the impugned order is liable to be set aside and the matter deserves to be remanded back for a fresh decision.;