Sudhir Narain, J. - (1.) The dispute relates to allotment of chaks. The petitioner was claiming right over the plot No. 384 which he alleges to have purchased through a registered sale deed on 12.7.1975 from its owner. The area so purchased was about 3.40 acres, The area of plot No. 384 is about 4.60 hectares (approximately 10 acres).
(2.) The petitioner claimed that he may be allotted a chak on this very plot. He has got his house constructed on this plot. Respondent No. 2 had filed an appeal before the Settlement Officer Consolidation in respect of allotment of chaks. The Assistant Settlement Officer Consolidation dismissed the appeal of Respondent No. 2. Respondent No. 2 filed revision against this order. The Dy. Director of Consolidation by the impugned order dated 9.9.1997 has allowed the revision and made necessary amendments in the chaks of the parties.
(3.) I have heard Sri S.S. Tripathi, learned counsel for the petitioner and Sri S.N. Tripathi, learned counsel for respondents.;