ANJANI KUMAR MISHRA,J. - (1.) HEARD the learned counsel for the parties.
(2.) THIS writ petition has been filed challenging the order dated 8.10.2009 passed by the Deputy Director of Consolidation in Revision No. 68 of 2009 -10 whereby the order dated 24.12.2008 passed in an appeal filed by the contesting respondent has been affirmed. The petition arises out of proceedings for allotment of chaks. The petitioner is chak holder no. 83 while the respondent is holder of chak no. 24. The dispute relates to plot nos. 71 and 72 of village Lakhanpur, Tehsil Bisauli, District Badaun. The Assistant Consolidation Officer proposed chak to the petitioner on plot nos. 71 and 72 on the Northern side of plot no. 71. Thus the chak proposed to the petitioner was on his original holding as the petitioner is the original holder of plot no. 71, area 0.607 hectares while he had half share in plot no. 72 having an area 0.32 hectares.
(3.) THE petitioner filed an objection under Section 20 (1) of the U.P. Consolidation of Holdings Act on the ground that prior to start operations he was in possession over the southern portion of the said two plots but the Assistant Consolidation Officer proposed a chak on the northern side and hence the objection.;