Krishna Murari, J. - (1.) Heard Sri S.K. Srivastava, learned Counsel for the petitioners.
(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. Against the proposed allotment made by the Assistant Consolidation Officer, respondent No. 2 filed an objection under section 20 of the U.P. Consolidation of Holdings Act (for short 'the Act') which was dismissed by the Consolidation Officer vide order dated 31.8.1982. An appeal was filed by him on the ground that his chak was not rectangular and thus not fit for cultivation. Settlement Officer Consolidation vide order dated 17.11.1982 dismissed the appeal with the finding that he has been allotted one chak on his original holding comprising of plot Nos. 1490, 1491, 1492 etc. and out of total area of 24-11-10 of his original holding an area 24-4-07 has been proposed in his chak and the shape of the chak is also not such that it becomes unfit for cultivation. Aggrieved by the same, respondent No. 2 filed a revision. Deputy Director of Consolidation vide order dated 13.7.1984 allowed the same, against which the present writ petition has been filed.;