Anjani Kumar Mishra, J. - (1.) HEARD Shri S.S. Sengar, learned Counsel for the petitioner and Shri P.N. Saxena learned Senior Advocate for the heirs of the respondent No. 4. This writ petition arises out of proceedings for allotment of chaks and is directed against the order dated 17.9.1983 passed by the Assistant Director of Consolidation whereby he has allowed the revision filed by the respondent No. 4, Putto.
(2.) AGAINST this order, the petitioner preferred a restoration application claiming that the order had been passed ex -parte against him. The restoration application was dismissed by the order dated 17.12.1983 It is these two orders dated 17.9.1983 and 17.12.1983 which has been impugned in the writ petition. The petitioner is holder of chak No. 64 while Putto the contesting respondent No. 4 was holder of chak No. 61.
(3.) IT is the case of petitioner that on the start of chak allotment proceedings, a compromise was entered into between the petitioner and one Jahanwati wife of Om Prakash, holder of chak No. 33 whereby the original plots, namely, plot Nos. 163/1, 163/2 and 164 belonging to the said Jahanwati were allotted in the chak of the petitioner while Jahanwati was allotted a chak on plot No. 86 belonging to petitioner.;