Krishna Murari, J. - (1.) Heard Sri R. C. Singh, learned counsel for the petitioner. Though the case has been taken up in the revised list but no one has appeared on behalf of the contesting respondent.
(2.) This petition arises out of chak allotment proceedings. In the provisional consolidation scheme, petitioner was proposed two chaks, first over plots no. 687 and 688 area 0.525 Air and second over plot no. 688M area 0.013 Air. The petitioner was satisfied with the proposed allotment as such did not file any objection. However, his chak came to be disturbed by the Consolidation Officer while considering the objection filed by respondent no. 3 and other tenure holders. Aggrieved, petitioner filed an appeal. The appellate authority though allowed the appeal filed by the petitioner but by changes made by him his position was still worsened. Aggrieved by the appellate order, the petitioner filed revision. The Deputy Director of Consolidation has dismissed the revision vide order dated 2.8.2000.
(3.) It has been urged by the learned counsel for the petitioner that the Deputy Director of Consolidation without considering the grievance of the petitioner has dismissed the revision only on the ground that by demanding two chaks as was allotted to him at the stage of Assistant Consolidation Officer his intention appears to grab and encroach upon the land of Gaon Sabha.;