Krishna Murari, J. - (1.) This petition arises out of chak allotment proceedings.
(2.) Against the proposed allotment the petitioner filed an objection under Section 20 of the U.P. Consolidation of Holdings Act (for short the Act) on the ground that he was being deprived of his original holdings. The Consolidation Officer vide order dated 29.12.1979 dismissed the objection. Feeling aggrieved he filed an appeal. The Settlement Officer Consolidation vide order dated 25.3.1980 allowed the same. The petitioner not satisfied with the alteration made by the Settlement Officer Consolidation in his chak filed a revision. The respondent Nos. 4 and 6 also went up in revision against the said order. Deputy Director of Consolidation vide order dated 10.6.1980 dismissed the revision filed by the petitioner. However, by order of the same date he allowed the revision filed by respondent Nos. 4 and 6, Feeling aggrieved the petitioner filed present writ petition challenging the order passed by Deputy Director of Consolidation dismissing his revision and allowing the revision of respondent Nos. 4 and 6.
(3.) I have heard learned counsel for the parties and perused the record. The Settlement Officer Consolidation after making spot inspection and perusal of record found that the petitioner was deprived of his original holdings and accordingly made adjustment to include the original holdings in his chak. He has also recorded a finding that by proposed adjustment the chak of the petitioner as well as that of respondent Nos. 4 and 6 could be irrigated by the canal.;