K.P.Singh, J. - (1.) This writ petition is directed against the judgment of the Deputy Director of Consolidation, Deoria dated 21-12-1972 in Revision No. 1004 under Section 48 of the U. P. Consolidation of Holdings Act - Vishwanath and others v. Chandra Bhaskar .
(2.) In the basic year both the parties were recorded over the disputed plots. The dispute between the parties is with regard to the share. According to the present petitioner he is entitled to ⅓ share in the disputed plots whereas the contesting opposite parties are claiming 3/4 share in the disputed plots.
(3.) The Consolidation Officer through his judgment dated 30th October. 1971 had accepted the claim of the present petitioner to the extent of ⅓ share. The contesting opposite parties had preferred an appeal, but they could not succeed as is evident from the judgment of the appellate authority dated 9-3-1972. Thereafter the contesting opposite parties had preferred a revision which was allowed by the Deputy Director of Consolidation through his impugned judgment dated 21-12-1972. Aggrieved by the judgment of the revisional court the petitioner has come to this court under Art. 226 of the Constitution.;