Shabihul Hasnain, J. - (1.) Heard Sri B. R. Singh, learned counsel for the petitioner and learned Standing counsel.
(2.) Petitioner has challenged order dated 5.9.2016 passed by Deputy Director of Consolidation, Barabanki in revision No.385 under Section 48 of U.P. Consolidation of Holding Act. Petitioner has challenged this order and has raised five objections. Firstly, he has submitted that there is violation of Section 19(1) (g) of U.P. Consolidation of Holdings Act. For convenience this provision is quoted herein below:- (g) every tenure-holder is, as far as possible, allotted chaks in conformity with the process of rectangulation in rectangulation units.
(3.) Petitioner has referred to page 86 of the writ petition. This is certified copy of the map which has been prepared after spot inspection. Two chaks have been carved out; one of Gokaran son of Asharafti Lal-father of opposite party No.3 to 5 and husband of opposite party No.2; petitioner has been granted the other chak.;