DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioners and Sri Manish Mani Sharma, learned counsel for the respondent No.4.
(2.) This petition seeks to challenge the order dated 24.02.2016, passed by the Deputy Director of Consolidation, Sitapur whereby the revision petition preferred by the respondent No.4 against the order dated 18.09.2015, passed by the Settlement Officer of Consolidation has been allowed and the chak allotted in terms of the order dated 23.07.2015, passed by the Consolidation Officer, Gola-Kheri has been maintained.
(3.) The Assistant Consolidation Officer proposed a chak to the petitioners-Sanjay Kumar and Sunil Kumar (Chak holder No. 2441) on plot Nos. 1590 and 1591. The plot No. 1590 was the original holding of the petitioners and the chak proposed by the Assistant Consolidation Officer to the petitioners was carved out including the maximum area of the original holding of the petitioners i.e. Gata No. 1590. An objection was filed by the petitioners before the Consolidation Officer stating that they should be allotted their chek giving them the entire area of their original holding of Gata No. 1590. The Consolidation Officer, however, did not find it appropriate to alter the chak to the petitioners as proposed by the Assistant Consolidation Officer and rejected the objection filed by the petitioners by means of order dated 23.07.2015.;