S.K.Singh, J. - (1.) Challenge in this petition is the judgment of Deputy Director of Consolidation dated 7.8.2004 by which revision filed by the opposite party has been allowed. As the pleadings are complete, as requested by learned Counsel for the parties, matter is being heard and finally disposed of.
(2.) Proceedings are under section 20 of UPCH Act which are in respect to allotment of chak.
(3.) Submission of learned Counsel for the petitioner is that against the proposed allotment at the stage of Assistant Consolidation Officer, no objection was filed by any body and in fact, in appeal filed before the Settlement Officer Consolidation, respondent No. 2 was slightly affected. Submission is that respondent No. 2 was not affected at the instance of petitioner and he has neither filed any appeal nor he was respondent in any of the appeal but even then respondent No. 2 filed revision impleading only petitioner and no other party who were party in appeal, has been impleaded. The Deputy Director of Consolidation just on mere asking of revisionist allowed the revision by which the petitioner has suffered serious prejudice.;