Krishna Murari, J. - (1.) Heard Sri A.K. Shukla, learned Counsel for the petitioner.
(2.) Though twice time was allowed to the learned Counsel appearing for the contesting respondent Nos. 2 to 8 to file counter affidavit but no counter affidavit has been filed nor anyone is present today.
(3.) This writ petition arises out of the proceedings of chak allotment. At the stage of Assistant Consolidation Officer the father of the petitioner was proposed two chaks. The first chak was proposed on plot Nos. 361/2,363 etc. and the second chak on plot No. 361/3. An objection was field by the father of the petitioner which was decided by the Consolidation Officer along with other objections and some area of plot No. 341/3 was taken out and was declared chak out. Not satisfied with the said order, father of the petitioner filed an appeal on the ground that since plot No. 341 is situate adjacent to Harijan abadi as such the same may be taken out from his chak and in its place plot No. 343 may be allotted. The Pradhan of the Gaon Sabha filed an affidavit stating therein that though plot No. 343 is Harijan abadi but the same is situate very far from the abadi and plot No. 341 is adjacent to abadi. He agreed that plot No. 343 may be included in the chak of the petitioner and in its place plot No. 341 be declared as Harijan abadi. The Settlement Officer, Consolidation vide order dated 24.9.2001 allowed the appeal and plot No. 341 was taken out from the chak of the petitioner and was declared Harijan abadi and plot No. 343 was allotted in the chak of the petitioners' father. During the pendency of the appeal, the father of the petitioner died and the petitioner was substituted in his place. Feeling aggrieved by the order passed by the Settlement Officer, respondent Nos. 2 to 10 filed a revision on the ground that plot No. 343 which has been allotted in the chak of the petitioner was reserved for Harijan abadi and khalihan and has wrongly been allotted in the chak of the petitioner. The Deputy Director of Consolidation vide impugned order allowed the revision.;