- (1.) Heard Shri Ram Jeet Mishra, learned counsel for the petitioner and Shri Kailash Nath Singh, Advocate, representing respondent No. 6.
(2.) Against the allotment of chaks as proposed till the stage of Consolidation Officer (hereinafter referred to as, 'C.O.'), the respondent No. 6 filed appeal before the Settlement Officer of Consolidation, i.e., respondent No. 2 (hereinafter referred to as, 'S.O.C.'), which was allowed by the S.O.C. vide his order dated 18.7.2018. Through his order dated 18.7.2018, the S.O.C. withdrew Plot Nos. 304, 305, 306 and 307 from the chak of the petitioner and included the same in the chak of respondent No. 6 alongwith Plot No. 287 and in lieu thereof allotted a chak to the petitioner on Plot Nos. 231/, 232/2 and 233 of which Plot Nos. 231 and 233 were the original holding of the petitioner. The said amendments were made by the S.O.C. on the ground that the Plot No. 287 was adjacent to and infront of the Abadi and Sahan of respondent No. 6.
(3.) Against the order dated 18.7.2018 passed by the S.O.C., the petitioner filed Revision No. 486/2017-18 under Section 48(1) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as, 'Act, 1953'), which has been dismissed by the D.D.C. vide his order dated 27.4.2019. It appears that before the revisional court, the petitioner had sought a chak on Plot No. 289 which the petitioner claims to be adjacent to his Sahan. The D.D.C. rejected the plea of the petitioner and dismissed the revision. The orders dated 18.7.2018 and 27.4.2019 passed by the S.O.C. and the D.D.C. have been challenged in the present writ petition.;