S.N. Srivastava, J. - (1.) This writ petition is directed against the order dated 21.3.1998 by which petitioners' Chaks were altered at the stage of Deputy Director of Consolidation.
(2.) Heard learned Counsel for the parties.
(3.) Learned Counsel for the petitioners urged that plot Nos. 348 and 347 are original holdings of the petitioners No. 1 and 2 to 5 respectively and at the appellate stage petitioners were allotted Chaks on their original holdings, i.e., plot Nos. 348 and 347, but by the impugned order they have been allotted Uran Chak on Plot Nos. 224/1 and 477/3 and their original plots were allotted to contesting Opposite Parties. He further urged that impugned order is vitiated in law and is liable to be quashed as it was possible for the consolidation authorities to allot petitioners' Chak on their original holding which was rightly allotted by the Settlement Officer, Consolidation, but the same were illegally taken out from their chaks without considering grievance of the petitioners.;