A.P. Sahi, J. - (1.) Heard learned Counsel for the petitioner Sri S.P. Singh and Sri Ayub Khan learned Counsel for the respondent Nos. 2 and 3. Sri Khan inspite of time having been granted on 15.12.2008, has not filed any counter affidavit till date.
(2.) The matter was heard and in view of the nature of the order that was proposed to be passed by this Court, learned Counsel for the parties are agreed that the petition be disposed of at this stage finally under the Rules of Court. Accordingly, the matter is being disposed of to which the learned Standing Counsel also has no objection.
(3.) The petition questions the validity of the order of the Deputy Director of Consolidation who under the impugned order has varied the allotment of chak to the petitioner to his detriment. The contention advanced is that the petitioner was satisfied with the allotment up to the stage of the Settlement Officer Consolidation but the Deputy Director of Consolidation without giving reasons for dislodging the petitioner's allotment, has proceeded to pass the impugned order which works great injustice.;