Anjani Kumar Mishra, J. - (1.) HEARD Sri C.K. Rai, learned Counsel for the petitioner and Sri Manish Goyal, who appears for respondent No. 2. Although a counter affidavit has been filed on behalf of other respondents also, none has appeared to make submissions in their behalf.
(2.) THE writ petition arises out of proceedings for allotment of chaks, and is directed against the revisional order dated 13.11.1981 passed by the Deputy Director of Consolidation, Ghaziabad (for short, the DDC).
(3.) THE petitioner is chak -holder No. 502, and respondent No. 2 is chak -holder No. 478. Learned Counsel for the petitioner has submitted that the petitioner had been proposed a chak on plot Nos. 2294, 2336, 2337, etc. He was fully justified with the proposal and did not file any objection. Nor any objection was filed by anybody else against the proposed allotment in favour of the petitioner.;