Sudhir Narain , J. - (1.) This writ petition is directed against the order dated 17.12.1984 passed by the Deputy Director of Consolidation whereby the revision of the petitioners was disposed of by making certain amendments in his chak. The petitioners have challenged this order in this writ petition.
(2.) A perusal of the chart shows that from the chak of the petitioners plot No. 682 etc. has been excluded and after abolishing the chak from those plots one additional chak has been carved out to the petitioners by order of respondent No. 1. One chak is on plot Nos. 937 and 938 and another chak is on plot No. 690 etc.
(3.) Sri G.N. Verma learned counsel for the petitioners submitted that the petitioners had already three chaks and there was no justification to allot one additional chak to them by respondent No. 1. His second submission is that plot No. 684 etc. is their original holding and should not be excluded from their chak.;