Manoj Kumar Gupta, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) By means of this writ petition, the petitioner has challenged the order dated 7.10.2016 passed by Deputy Director of Consolidation, Sambhal, Camp Amroha in revision no. 174/620 Mohammad Ali @ Munna v. Saddiq and others.
(3.) The impugned order has been passed in course of adjudication of a dispute between the parties relating to allotment of chaks. The petitioner and other tenure holders filed objections under Section 20 of the U.P. Consolidation of Holdings Act, 1953, which was decided by the Consolidation Officer by order dated 10.9.2015. The objection filed by respondent no. 2 was rejected by order dated 10.6.2016. Aggrieved by these orders, the second respondent filed two separate appeals before the Settlement Officer, Consolidation, Amroha. The case of the second respondent before the appellate authority was that he along with his brother had half share in gata no. 640, which is road side land. However, he has not been given any chak over gata no. 640. The Settlement Officer, Consolidation allowed the appeal filed by the second respondent by order dated 24.6.2016, as a result whereof, a new chak has been carved out in favour of the second respondent over gata no. 640 having a valuation of 45.42. The second respondent still felt unsatisfied with the adjustment made at the appellate stage and filed a revision. The Deputy Director of Consolidation by impugned order dated 7.10.2016 has allowed the revision by accepting the claim of the second respondent that as a result of adjustment made at the appellate stage, a third chak came to be carved out in his favour, which was not warranted in the facts and circumstances of the case.;