Salil Kumar Rai, J. - (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed challenging the order dated 23.8.2003 passed by respondent No. 2-Deputy Director of Consolidation (hereinafter referred to as, 'D.D.C.') in Revision No. 436 (Dwarika Vs. Kashi and Others) filed under Section 48 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as, 'Act, 1953').
(3.) The petitioner has challenged the aforesaid order on the ground that petitioner was not impleaded as respondent/opposite party in Revision Nos. 405, 407, 408, 419, 428, 429, 436, 438 and 451 and the aforesaid order was passed without giving any opportunity of hearing to petitioner even though by the aforesaid order, Chaks have been modified by allotting Udan Chak (a Chak on Plot No. 480/8) to petitioner in place of Chak allotted on his original holding which contained his private source of irrigation.;