ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Santosh Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State -respondents.
(2.) NONE has appeared for contesting respondent no. 3, even though the matter was taken up in the revised list.
(3.) THIS writ petition arises out of proceedings for allotment of chaks and is directed against the order dated 8.7.2005 passed by respondent no. 1, the Dy. Director of Consolidation and the order dated 10.3.2005 passed by the Settlement Officer, Consolidation, Mirzapur. The petitioner is chak -holder no. 3277. He also succeeded chak -holder no. 2745, and is therefore owner of this chak also.;