- (1.) KRISHNA Murari, J. Heard learned Counsel for the petitioner and Sri Rishi Kant Rai for respondent No. 2 who does not pro pose to file any counter affidavit.
(2.) WITH the consent of the leaned Counsel for the parties, the writ petition is finally disposed of at this stage under the Rules of Court. Objection and appeal filed by, re spondent No. 2 against the proposed chak at the stage of Assistant Consolidation Offi cer were dismissed. She went up in revi sion. Deputy Director of Consolidation vide impugned order dated 29. 2. 2008 allowed the same, against which the present peti tion has been preferred. It has been urged by learned Counsel for the petitioner that the order passed by the Deputy Director of Consoli dation is devoid of any reason and without assigning reason the petitioner has been deprived of his original holding and has been allotted 'uran' chak.
(3.) IN reply, learned Counsel for the contesting respondent has tried to justify the impugned order. I have considered the argument advanced by learned Counsel for the par ties and perused the record.;