Krishna Murari, J. - (1.) Heard Tripathi B.G. Bhai, learned Counsel for the petitioner.
(2.) Though the case has been taken up in the revised list but no one has appeared on behalf of the respondents.
(3.) This petition arises out of chak allotment proceedings. Petitioner is chak holder No. 553 whereas the contesting respondent No. 2 is chak holder No. 282. At the stage of Assistant Consolidation Officer the petitioner was proposed two chaks. The first chak was proposed to him on plot No. 395 and the second chak was on plot Nos. 380, 427, 425 over which his private source of irrigation exists. The petitioner was satisfied with the proposed allotment as such no objection was filed by him. It appears that in appeal filed by one Lautan chak of respondent No. 2 was disturbed by Assistant Settlement Officer Consolidation. He went up in revision. For the first time the petitioner was impleaded as a party in the revision. Deputy Director of Consolidation vide order dated 16.12.1991 allowed the revision and disturbed the chak of the petitioner.;