ANJANI KUMAR MISHRA, J. - (1.) HEARD S.V. Goswami, learned counsel for the petitioner and Shri Chetan Chatterji for the respondents.
(2.) THE petition arises out of proceedings for allotment of chaks and is directed against the order dated 06.07.2005 passed by the Deputy Director of Consolidation and the order dated 30.05.2002 passed by the Settlement Officer, Consolidation, Muzaffar Nagar.
(3.) THE petitioner is holder of chak no. 2283, the respondent no. 3 is holder of chak no. 727 while respondent no. 4 is holder of chak no. 2895. The respondent nos. 2 and 3 filed separate objections under Section 21 -(1) of the U.P. Consolidation of Holdings Act. The Consolidation Officer on 16.09.2000 rejected the objection filed by the respondent no. 3. The objection filed by the respondent no. 4 was dismissed on 05.06.2000. The consequential appeal was dismissed on 25.04.2001. Subsequently the order was recalled and the Settlement Officer, Consolidation again decided the appeal on 30.05.2002. By this order the appeal was allowed affecting the chak of the petitioner, allotting him two chaks in lieu of a single chak proposed at the ACO stage having an area of 6 -5 -14 on plot no. 554 etc.;