A.P.Sahi, J. - (1.) Heard Sri Krishan Ji Khare, learned Counsel for the petitioners and Sri Gyan Chand Singh, learned Counsel for the contesting respondent No. 3.
(2.) The contention advanced is that the holding of the petitioner No. 1 in village Jalhoopur has been carved out during consolidation proceedings over plot No. 1173, which is the largest holding of the petitioner No. 1. The petitioner No. 2 is the son of the petitioner No. 1 and he has a holding over plot No. 587 situate in village Amauli, which is contiguous to the plot of the petitioner No. 1. A photostat copy of the map is Annexure RA-2 to the rejoinder affidavit. In view of this, the Chak of the petitioner No. 1 has been suitably adjusted in order to facilitate convenient cultivation of the Chak of the petitioner No. 1 being in proximity to the plot of the petitioner No. 2.
(3.) Learned Counsel for the petitioners contends that this Chak has been disturbed at the level of the Deputy Director of Consolidation by carving out a Chak in favour of the contesting respondent No. 3 over plot No. 1173 after taking out the land of his original holding over plot No. 1171/2.;