ANIL KUMAR, J. - (1.) MATTER is taken on the revised cause list.
(2.) NONE present on behalf of O.P.Nos. 2 and 3. Heard Sri V.K. Pandey, learned counsel for petitioner, learned State counsel as well as Sri G.S. Nigam on behalf of O.P.No. 4/Rukmani and perused the record.
(3.) FACTS in brief of the present case as submitted by learned counsel for petitioner are that initially the land which has been recorded as Gata No. 1684 is belongs to one Sri Sobh Nath as bhoomidhar during the consolidation proceeding an area 1 -8 -3 hectare of the land is disputed land under consolidation proceedings. Andat the stage of Assistant Consolidation Officer the petitioner has been given first chak including Gata No. 247/0 -1 -0, 248/0 -5 -0, 251/0 -0 -4, 252/1 -17 -8, 2540 -0 -16 and 322/0 -5 -18 and second chak at Gata No. 1684 area 2 Bigha. Aggrieved by the orders passed by consolidation Officer/Assistant Consolidation Officer, thereafter O.P. 2 and 3 filed appeals before the Settlement Officer Consolidation, however, in the said matter he was not arrayed as party on one hand and on the other hand a prayer has been made that they may be given whole chak at Gata No. 1684, Settlement Officer Consolidation dismissed the appeal by order dated 27.06.2006.;