S.U. Khan, J. - (1.) List revised. No one appears for the respondents. Heard learned Counsel for the petitioners.
(2.) Plot No. 1460 was original holding of respondent No. 2 Narendra Pratap Singh. However, it was allotted in the chak of the petitioner. The order was maintained by Consolidation Officer, Settlement Officer Consolidation in appeal and Deputy Director of Consolidation in revision. The order of Deputy Director of Consolidation, Jalaun at Orai, dismissing the revision of respondent No. 2 (Revision No. 1545) dated 4.5.1979 has been annexed as Annexure To' to the writ petition. Thereafter petitioner sought permission of the Settlement Officer Consolidation for making constructions, which too was granted by Settlement Officer Consolidation in spite of objections by respondent No. 2.
(3.) Thereafter, it appears that in some reference Deputy Director of Consolidation re-adjusted the chaks of the petitioner and respondent No. 2 and gave chak to respondent No. 2 at plot No. 1460. Copy of the said order is Annexure '12' to the writ petition. It was passed in Revision No. 701 of 1979 under section 48(3) of U.P. Consolidation of Holdings Act Narendra Pratap Singh v. Mohan Singh by Deputy Director of Consolidation, Jalaun at Orai on 12.10.1982. Even though at the top of order the word 'revision' is mentioned, but the fact remains that it was reference under section 48(3) of U.P. Consolidation of Holdings Act, which is quite clear even otherwise by the fact that the very first sentence of the judgment says that it is a reference.;