S.N. Srivastava, J. - (1.) This writ petition is directed against the order dated 2nd September, 2004 passed by the Deputy Director of Consolidation, Basti by which revision of petitioner was dismissed.
(2.) Heard learned Counsel for petitioner as well as learned Counsel holding brief of learned Counsel for Opp. Parties and considered materials on record.
(3.) The grievance of petitioner before Deputy Director of Consolidation was that in front of petitioner's house, Opp. Parties were allotted chak. He should be allotted his chak in front of his residential house. Learned Counsel for petitioner urged that both the parties should be allotted chaks considering their residential houses. He further urged that plot No. 29 is original plot of Ram Dev Opp. Party No. 4 consisting of his private source of irrigation and he may be allotted his chak on plot No. 29. The prayer made by revisionist before Deputy Director of Consolidation to make alteration in the chaks of both the parties so that the parties may get their private source of irrigation and their chaks may be allotted considering their respective residential house was not considered.;