Krishna Murari, J. - (1.) Heard Sri Vimlendra Rai, learned counsel for the petitioners.
(2.) Though the case has been taken up in the revised list but no one has appeared on behalf of the contesting respondents.
(3.) This petition arises out of chak allotment proceedings. Against the proposed allotment various objections were filed by the tenure-holders including the petitioners. The consolidation officer vide order dated 18.12.1972 decided the same. The petitioners were allotted chak in front of their house comprising a part of plot nos. 119 and 118. The order of the Consolidation Officer was challenged in appeal. The contesting respondent no. 2 did not file any appeal. However, he was arrayed as respondent in appeal nos. 421 and 420. While deciding the said appeals, the Settlement Officer Consolidation has recorded a finding that at the stage of Consolidaiton Officer, the petitioners were allotted chak on southern side of plot no. 119 with the consent of respondent no.2 and he had no objection to the same.;