Anjani Kumar Mishra, J. - (1.) Heard Sri Ashok Kumar Singh, learned Counsel on behalf of the petitioner. None has appeared for the contesting respondents. This petition arises out of proceedings for allotment of chaks and challenges the order dated 9.3.1983 passed by the Deputy Director of Consolidation Officer in Revision No. 24 and the order dated 21.9.1982 passed by the Assistant Settlement Officer Consolidation. The Deputy Director Consolidation by the impugned order has decided 24 revisions by a common order.
(2.) It appears that at the A.C.O. stage, the petitioner was proposed a single chak of 9 Bigha, 5 Biswa and 7 Dhur on plot No. 1103 and 1093. Certain modifications were made in the chaks by the order of the Consolidation Officer. The petitioner appears to have been fully satisfied by such allotment. The contesting opposite party, chak holder No. 41, filed an appeal before the Settlement Officer Consolidation praying for allotment of chak on plot No. 938 and 911. The Settlement Officer Consolidation by his order dated 21.9.1982 allowed the appeal. The allotment made in favour of the petitioners on plot Nos. 1105 and 1106 was abolished as plot Nos. 1105 and 1106 were not the original holding of the petitioners.
(3.) Aggrieved by this order the petitioners filed a revision. The Deputy Director Consolidation by his order dated 9.3.1983 allowed the revision of the petitioners in part. He recorded a finding that the petitioners had been proposed chaks on plot Nos. 275 etc. consisting entirely of bad quality land. Accordingly, he modified the chaks so as to include better quality plots also. However, the plot Nos. 275 etc. were not totally excluded from the chak of the petitioner on the reasoning that these were his original plots and, therefore, an area commensurate to his original holding on these plots was proposed in his chak. Aggrieved by the orders aforesaid this writ petition has been filed.;