RAJIV JOSHI,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner by means of present writ petition has challenged the impugned order dated 14.6.2018 passed by the Deputy Director of Consolidation, whereby the revision filed by the petitioner was dismissed affirming the order dated 19.1.2018 passed by the Settlement Officer Consolidation.
(3.) The record reflects that during the consolidation operation, the Assistant Consolidation Officer proposes two chaks to the petitioner, first over plot no. 294/3 and the second chak over plot no. 310. Accordingly, the respondent no.3, who is real brother of the petitioner was proposed first chak over plot no. 194/3 and second chak over plot no. 310.;