K.N. Misra, J. - (1.) This writ petition is directed against the Order dated 02.05.1979 passed by the Deputy Director of Consolidation by which the chalk of the Petitioner and opposite parties No. 2 and 3 have been amended.
(2.) Learned Counsel for the Petitioner Contended that the Petitioner has been allotted a fourth chalk of inferior quality of land on plot No. 1931 etc. He urged that the Petitioner was rightly allotted a chalk on plot No. 1016 and etc. and the alteration made by the Deputy Director of Consolidation is unjust and improper.
(3.) I have perused the order passed by the Deputy Director of Consolidation very carefully and I find that he has given cogent reasons for making alteration in the chalk of the Petitioner and of the opposite parties. Plot Nos.1016 and 1018 were of the original holding of Khushi Ram to whom chalk has been allotted by the Deputy Director of Consolidation on these plots. The Petitioner has now been allotted a chalk on his original plot No. 1892 by the Deputy Director of Consolidation. He deserved to be allotted a chalk on this plot which belonged to his original holding. The Petitioner was allotted a very good quality land in his three chalks and all his bad quality of land was allotted in the chalks of other tenure holders. The learned Deputy Director of Consolidation has, therefore, allotted a fourth chalk to the Petitioner on his original plot No. 1892 which was of bad quality of land. Learned Deputy Director of Consolidation has given good reasons for making alteration in the chalks and equitable adjustment has been made in the chalks of the parties.;