Vikram Nath, J. - (1.) This writ petition is directed against the judgement and order dated 9.1.2007 passed by the Deputy Director of Consolidation, Maharajganj (Camp Banda) in Revision No. 89, Man Singh v. Jham Singh and others.
(2.) The petitioner's are jointly recorded as tenure-holders over a large number of plots which include plot Nos. 623, 624 and 627. These plots are the relevant plots for the present controversy. They are jointly chakdar No. 436. Respondent No. 2-Man Singh is also recorded over large number of plots which include plot Nos. 623, 625 and 626. These are the relevant plots for the present controversy. He is chakdar No. 927.
(3.) The petitioners were proposed two chaks in the Provisional Consolidation Scheme by the Assistant Consolidation Officer. The petitioners were satisfied with the proposal and they did not file any objection under section 20 of the U.P. Consolidation of Holdings Act, 1953, hereinafter referred to as the UPCH Act. However, large number of objections were filed under section 20 of the UPCH Act by different tenure-holders. The Consolidation Officer by order dated 20th February, 2006 decided all these objections by common order. By the said order the chak of the petitioners were altered and in place of two chaks they were allotted three chaks.;