Anjani Kumar Mishra, J. - (1.) Heard Sri Pradeep Kumar Rai, learned Counsel for the petitioners and Sri Ashok Kumar who has filed caveat on behalf of respondent No. 3, the sole contesting respondent in the writ petition. The writ petition arises out of proceedings for allotment of chaks and has been filed seeking a writ of certiorari for quashing of the order dated 22.10.2012 passed by the Settlement Officer Consolidation and the order dated 4.9.2015 passed by the Additional Collector Financial Revenue/Deputy Director of Consolidation, Ghazipur, whereby the appellate order has been affirmed.
(2.) Although, several grounds have been urged by the parties, however, in my considered opinion, the writ petition can be disposed of by considering one short point alone.
(3.) The case of the petitioner is that on account of the order passed by the Settlement Officer Consolidation, the increase in area of the chak of Rajnath, respondent No. 3 was more than 25 per cent. This ground was specifically raised before the Deputy Director of Consolidation and the submission in this regard finds a mention in the revisional order. However, this submission has not been accepted by the Deputy Director of Consolidation on the reasoning that both, the petitioners -revisionists in the Court below and the respondent No. 3 had been allotted more land in their chaks as compared to the original holdings on the start of the consolidation operations.;