Krishna Murari, J. - (1.) Heard Sri Vashistha Tiwari, learned Counsel for the petitioners and learned standing Counsel for the respondents.
(2.) By means of this petition, petitioners have challenged the order dated 15.2.1994 passed by the Deputy Director of Consolidation rejecting the reference.
(3.) Facts are that petitioners moved an application before the Settlement Officer Consolidation to make reference for correction of map in respect of land in dispute on the ground that the area has been wrongly reduced in the village map and the same may be adjusted from the adjoining 'Bachat' land. Consolidator submitted a report making recommendation for making adjustments in order to correct the area of the plots of the petitioners. The reference report was forwarded to the Consolidation Officer who in its turn forwarded it to the Settlement Officer Consolidation. Vide order dated 29.9.1992, Settlement Officer Consolidation forwarded the same to the Deputy Director of Consolidation. Though no objection was filed but the Deputy Director of Consolidation vide impugned order dated 15.2.1994 dismissed the same.;