Anil Kumar, J. - (1.) Heard Sri Avadesh Kumar, learned counsel for petitioner, learned State counsel as well as Sri Pankaj Kr. Srivastava, learned counsel for respondents and perused the record.
(2.) By means of the present writ petition the petitioner has challenged the impugned order dated 27.05.1988 (Annexure No. 5) and order dated 02.11.1988 (Annexure No. 6) passed by Dy. Director of Consolidation.
(3.) Facts in brief of the present case are that when the village comes under the Consolidation Officer, objection under Section 21(1) of the U.P. Consolidation of Holdings Act has been filed by the parties and by means of order dated 05.03.1987, Consolidation officer decided the said objections. Aggrieved by the same, Jagannath/respondent No. 2 filed an appeal No. 332 under Section 22(2) of the Act, by means of order dated 24.03.1988, the appeal was allowed. After the passing of the order dated 24.03.1988 as the original chak of the petitioner which is at plot No. 396 has not been given to him, so he filed a revision challenging the order passed by the Settlement Officer Consolidation dated 24.03.1988.;