ANJANI KUMAR MISHRA, J. - (1.) HEARD Shri Rakesh Singh, learned counsel for the petitioner and Shri S.K Pundeer for the contesting respondents.
(2.) THE writ petition arises out of proceedings for allotment of chaks and is directed against the order dated 05.01.2004 passed by the Deputy Director of Consolidation, respondent no. 1 and the order dated 26.12.2002 passed by the Settlement Officer, Consolidation, respondent no. 2.
(3.) THE petitioner is holder of chak no. 638, respondent no. 3 is holder of chak no. 106, respondent no. 4 is holder of chak no. 256, respondent no. 6 is holder chak no. 263 while respondent no. 7 is holder of chak no. 377. It appears that against the chaks proposed at the Assistant Consolidation Officer stage, the petitioner preferred an objection under Section 20 (1) of the U.P. Consolidation of Holdings Act claiming allotment on plot no. 923, his largest original holding. The Consolidation Officer by his order dated 30.04.2000 allowed the objection.;