- (1.) Heard Shri Abdul Razzaque Khan, learned counsel for the petitioner, learned State Counsel and Shri Raghvendra Ojha, learned counsel representing the respondent nos.3 and 4.
(2.) This petition seeks to challenge the orders passed by the Consolidation Authorities in the proceedings drawn under section 20 of U.P. Consolidation of Holdings Act for carvation of chaks.
(3.) It is not in dispute that the petitioner has been allocated chak on his original holding. It is also not in dispute that that the valuation given to the petitioner in his chak has not been reduced from the original holding except that certain area of land has been excluded from the original holding of the petitioner for public utility purposes as bachat land.;