ANJANI KUMAR MISHRA, J. - (1.) Case called out in the revised list. None has appeared on behalf of respondents. Shri S.C. Tripathi, learned counsel for the petitioner has produced the copy of the notice sought to be served upon Shri Paras Nath Bind. The notice contains an endorsement made by his clerk that it was refused by Shri Paras Nath Bind. The same is taken on record. It could however be relevant to note that the counter and rejoinder affidavits have been exchanged and these affidavits are available on record. Heard Shri S.C. Tripathi, learned counsel for the petitioner.
(2.) The instant writ petition arises out of proceedings for allotment of chaks and is directed against an order dated 31.10.2014 (Annexure No.1 to the writ petition) which is a corrected amendment chart. By it, the amendment chart appended to the order passed by the Deputy Director of Consolidation on 10.09.2014 has been amended.
(3.) The contention of learned counsel for the petitioner is that as many as three revisions were decided by a common order, namely, Revision No.1241/13-14, Munshi Lal v. Bhaiya Lal, Revision No.1511/13-14, Bhaiya Lal v. Shambhu Lal and others and Revision No.1437/13-14, Shambhu Lal v. Gaon Sabha. The first two revisions were allowed while the third revision was dismissed.;