ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Madhur Prakash advocate for the petitioner and Sri Anupam Kulshrestha for the contesting respondents.
(2.) THE instant writ petition which arises out of proceedings for allotment of chaks, challenges three orders passed by the Consolidation Officer, Settlement Officer Consolidation and the Deputy Director of Consolidation respectively.
(3.) THE dispute between the parties relates to Plot no. 93. In the provisional consolidation scheme the petitioner is stated to have allotted chaks on Plot no. 115 and 93 which were his original holdings. Being satisfied with such allotment, no objection was filed by him. It appears, that on a objection filed by another tenure holder, the Consolidation Officer by his order dated 07.12.1988 excluded certain portion of Plot no. 115 from the chak of the petitioner. In yet another objection the Consolidation Officer again passed order on 21.07.1989. By this order a portion of Plot no. 93 was excluded from the chak of the petitioner. Thus, the petitioners' chak was modified twice by the Consolidation Officer though on different objections.;