Krishna Murari, J. - (1.) Heard Sri H.M.Srivastava, learned counsel for the petitioner and Sri V.K.Jaiswal, learned counsel for contesting respondent nos. 2 to 5.
(2.) This petition arises out of chak allotment proceedings. The petitioner is chak holder no. 78 and respondent nos. 2 to 5 are chak holder no. 336. Against the proposed allotment the petitioner filed objection demanding plot no. 78 which was situate near abadi and constituted largest part of his original holding. The Consolidation Officer vide order dated 23.3.2005 rejected the said objection. Appeal filed by the petitioner was allowed by Settlement Officer Consolidation and plot no. 78 was allotted in his chak. Feeling aggrieved, the contesting respondent nos. 2 to 5 filed revision which has been allowed by the Deputy Director of Consolidation vide impugned order dated 29.9.2005.
(3.) It has been urged by learned counsel for the petitioner that plot no. 78 is the largest part of his original holding but he has been deprived of the same by the Deputy Director of Consolidation without assigning any reason.;