A.P.Sahi, J. - (1.) Heard, Sri B.K. Solanki, learned Counsel for the petitioners and Sri S.P. Srivastava, learned Counsel for the contesting respondent No. 2.
(2.) The Settlement Officer Consolidation allowed the appeal and set-aside the order of the Consolidation Officer whereby the respondent No. 2, Samsuddin was de- prived of his entire original holdings of plot No. 58. This appears from the adjustment chart appended to the order of the Settlement Officer Consolidation.
(3.) The respondent went up in revision and the Deputy Director of Consolidation has set-aside the order of the Settlement Officer Consolidation and has restored the holdings as proposed to be allotted at the level of the Consolidation Officer.;