Sudhir Agarwal, J. - (1.) Heard Sri Ashish Gupta, learned counsel for petitioner and learned Standing Counsel for respondents no. 1 to 3. Perused the office report dated 21.11.2016. Service upon respondents no. 4 and 5 is deemed sufficient. None appeared on their behalf though the case is called in revised.
(2.) The writ petition is directed against the order dated 18.02.1983 (Annexure-3 to the writ petition) passed by Deputy Director of Consolidation, Sultanpur Camp Agra (hereinafter referred to as the DDC ).
(3.) It is contended that DDC by means of impugned order has made alteration in allotment and constitution of chak made by Consolidation Officer (hereinafter referred to as the CO ) only for convenience of revisionist without recording any finding that CO in drawing chaks has committed any legal infirmity or there was some factual error which renders the findings of CO to be perverse or illegal or there is some gross injustice. Therefore, DDC in exercising revisional jurisdiction could not have modified the chaks carved out by CO only by holding that there is another view possible and that suits to revisionists.;