Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has preferred this writ petition for issuance of a writ of certiorari to quash the order passed by the Deputy Director of Consolidation, Mainpuri, the first respondent, dated 29th December, 2017, whereby he has allowed the revision of the second respondent.
(2.) Briefly stated the facts are that the petitioner is Chak Holder No. 176 and in the revenue records Gata Nos. 473, 175, 675, 683, 672, and 487, total area 2.264 hectare, are recorded in his name. It is stated that during the consolidation scheme the Assistant Consolidation Officer, after inspection and following the procedure prescribed under the Uttar Pradesh Consolidation of Holdings Act, 1953 (for short,"the Act") and the Uttar Pradesh Consolidation of Holdings Rules, 1954 (for short, "the Rules") has proposed four chaks to the petitioner, first chak in Gata No. 475, second chak in Gata No. 640, third chak in Gata No. 660 and fourth chak in Gata No. 700, total area 1.796 hectare. The second respondent, who is Chak Holder No. 196, was proposed three chaks by the Assistant Consolidation Officer.
(3.) The second respondent was not satisfied with the proposed chaks, hence the matter was heard by the Consolidation Officer and an order was passed on 07th February, 2014 carving out four chaks to the petitioner and three chaks to the second respondent.;