Krishna Murari, J. - (1.) Heard Sri D.N. Gupta, learned Counsel for the petitioner and Sri H R. Mishra appearing for contesting respondent No. 2.
(2.) By means of this petition, petitioner has challenged the order dated 30.10.2003 passed by Deputy Director of Consolidation allowing the revision filed by contesting respondent No. 2 arising out of chak allotment proceedings.
(3.) Facts relevant for the purposes of the case are as under : In a chak allotment dispute between respondent No. 2 and respondents No. 3 and 4, an appeal was filed by respondent No. 2. Petitioner was not made a party in said appeal and no relief was claimed against him. Said appeal was rejected by Settlement Officer Consolidation vide order dated 3.3.2003. Aggrieved, he went up in revision. Initially petitioner was not impleaded as party in revision and again no relief was claimed against him, however, during the pendency of revision an application dated 16.10.2003 was moved for impleading the petitioner and certain other persons as party which was allowed on the same day. Deputy Director of Consolidation vide impugned order dated 30.10.2003 allowed the revision and disturbed the chak of petitioner.;