Krishna Murari, J. - (1.) Heard learned Counsel for the parties.
(2.) With the consent of the learned Counsel appearing for the respective parties, the writ petition is being disposed of finally at the admission stage.
(3.) The dispute relates to plot No. 523. Initially, the said plot was valued and included in the consolidation operation. However, vide order dated 23.10.2002 passed by the Consolidation Officer the said plot was kept out of consolidation proceedings. Two appeals were filed before the Settlement Officer Consolidation. One appeal was filed under section 9(b) of the Act challenging the order dated 23.10.2002 by which the plot in dispute was declared as chak out and the other appeal was filed under section 21(2) of the Act. The Settlement Officer Consolidation vide order dated 8.5.2003 set aside the order of the Consolidation Officer declaring the plot in dispute as chak out and allotted the same in chak one of Brijlal.;