S.K.Singh, J. - (1.) Heard Tripathi B.G. Bhai, learned Advocate in support of this petition.
(2.) Challenge in this petition are the orders passed by the consolidation authorities by which the chak adjustment proceedings under the U.P.C.H. Act has been decided.
(3.) Argument of the learned Counsel for the petitioner is that the Deputy Director of Consolidation has dismissed the revision filed by the petitioner without assigning any reason whatsoever which clearly indicates that he has not applied his mind to the grounds so taken and argued before him and thus on this short ground judgment needs interference. It is further submitted that it was specifically argued before the revising authority that in plot No. 331 petitioner is co-sharer and that is situated by the side of the petitioner's house and, therefore, he is entitled to get more area at that place but instead of giving some more area, the Deputy Director of Consolidation has taken the complete allotment to the petitioner on plot No. 331 which was at the stage of the appellate authority and now chak of the petitioner has become in more strip shape from the stage of the appellate authority. Submission is that from the perusal of the judgment of the revising authority it is clear that to extend undue advantage to Shyam Raj adjustment was made but the chart do not indicate any allotment in his favour and thus submission is that matter needs fresh attention.;