- (1.) Heard Sri S.C. Tripathi, learned counsel for the petitioner and Sri S.C. Verma, learned counsel for the respondent nos. 5, 6 and 13.
(2.) The writ petition arises out of chak allotment proceedings and seeks quashing of the order passed by the Consolidation Officer dated 05.12.2013, the Settlement Officer Consolidation dated 11.07.2014 and the two orders of the Deputy Director of Consolidation, Jaunpur dated 07.12.2015 whereby this revision filed by the petitioner has been dismissed and the revision no. 315/1300 filed by the respondents has been allowed disturbing the chak of the petitioner.
(3.) The petitioner is holder of chak no. 618. His original holding consisted of plot no. 1026, area 182 ayer, plot no. 1027, area 138 ayer and plot no. 1019, wherein the petitioner had 1/3rd share each.;