Ashok Bhushan, J. - (1.) Heard Counsel for the petitioners, Sri S.K. Pundir, learned Counsel appearing for the contesting respondents.
(2.) By this writ petition the petitioners have prayed for quashing the order dated 10th December, 2007 by which order the Deputy Director of Consolidation has dismissed the revision as well as the order dated 5th April, 1989 passed by Settlement Officer Consolidation dismissing the appeal.
(3.) This writ petition arises out of chak carvation proceedings. Hie petitioners and respondents No. 3 to 5 are co-sharers. Before the Settlement Officer Consolidation the grievance was raised with regard to allotment of some more area in Plot No. 59, which is near the abadi and Plot No. 148, which are claimed to be original holding of the petitioners. It was also claimed that there is variation of more than 25% area in the allotment. The Settlement Officer Consolidation heard the parties and disposed of the appeal by an order dated 5th April, 1989. It was held by the Settlement Officer Consolidation that in Plot No. 59 the co-tenure holders have already been granted chak and abadi of the petitioners is in Plot No. 148. It was also held that chak Nali and chak road has already been provided. The appeals were disposed of by affecting Chak Nos. 332, 248, 314, 47, 422 and 274. Against the said order a revision was filed, which was disposed of but the order was set aside and ultimately it has been dismissed on 10th December, 2007.;