Krishna Murari, J. - (1.) Heard Sri N.C.Rajvanshi, learned Senior Advocate appearing for the petitioner.
(2.) Though the case has been taken up in the revised list but no one has appeared on behalf of the respondents.
(3.) This petition arises out of chak allotment proceedings. Respondent nos. 2 & 3 who are real brothers were proposed chak nos. 48 & 49. Against the proposed allotment at the stage of Assistant Consolidation Officer respondent no.3 filed objection under Section 20(2) of the U.P. Consolidation of Holdings Act (for short ''the Act'). The said objection was not pressed and accordingly, the Consolidation Officer vide order dated 12.4.1982 dismissed the same. The Consolidation Officer also considered the case on merits and found that respondent no.3 has been allotted chak on his original holding and as such the objections were without any merits. Feeling aggrieved, both respondent no.2 and 3 filed appeals before the Settlement Officer Consolidation. The two appeals were dismissed by the Settlement Officer Consolidation vide order dated 31.1.1983. The Settlement Officer Consolidation also confirmed the findings that both of them were allotted chak in their original holding and accordingly, dismissed the appeals vide order dated 31.1.1983. Respondent nos. 2 & 3 went up in revision. The Deputy Director of Consolidation vide impugned order dated 3.4.1984 allowed the same and disturbed the chak of the petitioner. Against which the present writ petition has been filed.;