SUNEET KUMAR,J. - (1.) Supplementary affidavit filed today on behalf of the petitioner and affidavit filed on behalf of third respondent is taken on record.
(2.) Petitioner by the instant writ petition, is assailing the order dated 31 March 2017, passed by the first respondent, Deputy Director of Consolidation, Varanasi, arising from three separate appeals decided by the Settlement Officer Consolidation under Section 21(2) of U.P. Consolidation of Holdings Act, 1953(Act).
(3.) The order pertains to allotment of chaks. The petitioner and the respondents are co-owner, the respondents filed three separate objections under Section 20 of the Act in respect of the proposed chak. The Consolidation Officer upon spot inspection, dismissed all the objections holding that the third and fourth respondent are the real brothers and the fifth respondent is their mother and since they have been allotted chaks on their original number, therefore, the objection was rejected. Aggrieved, three separate appeals were instituted, wherein, the petitioner was impleaded as party for the first time.;