S.K. Singh, J. - (1.) By means of this writ petition, petitioner has challenged the judgment of the Deputy Director of Consolidation dated 27.1.1997 by which revision filed by the petitioner has been allowed.
(2.) As the pleadings are complete, as requested by the learned Counsel for the parties matter has been heard and is being finally decided.
(3.) Proceedings are under section 20 of the U.P. C.H. Act which is in respect to the adjustment of the chaks Dispute centres round allotment of adjustment of plot No. 648/9 which is said to have been recorded in the name of Dev Nath and Kamla as bhumidhar with non-transferable right. It is said that over an area of 240 air Dev Nath and Kamla were recorded and the area of 781 air was recorded in the name of ma-trook and banjar. Deo Nath and Kamla by leaving the area recorded in their names got the chak on plot Nos. 138, 136 and 186 at the stage of four parts Consolidation Officer and the area in their name was left as bachat. On filing the objection by the opposite parties the land in dispute was subjected to valuation and that was allotted by the Consolidation Officer in the chak of the opposite parties upon which petitioner filed appeal which was allowed by the appellate authority and the land was permitted to remain out of consolidation and certain necessary changes were made Feeling aggrieved, opposite parties filed revision which has been allowed by the Deputy Director of Consolidation by judgment dated 27.1.1997 by which the judgment of the Consolidation Officer was approved.;