Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 23.6.1983 passed by the Deputy Director of Consolidation allowing the revision and making necessary adjustments in the chaks of the parties.
(2.) The petitioner is holder of chak No. 135 and Respondent No. 4 is chak-holder No. 440. Respondent No. 4 filed objection against the carnation of chaks before the Consolidation Officer as proposed by the Assistant Consolidation Officer. His objection was rejected by the Consolidation Officer on 30.3.1976. Respondent No. 4 filed appeal before the Settlement Officer Consolidation. The appeal was dismissed on 20.11.1981. He further preferred a revision before the Deputy Director of Consolidation. Respondent No. 1 has allowed the revision by the impugned order dated 23.6.1983.
(3.) I have heard Sri S.K. Singh, learned counsel for the petitioner, and Sri S.N. Singh, learned counsel for respondents.;