SARLA DEVI Vs. D.D.C.KHER

JUDGEMENT

(1.) Heard Sri Avadhesh Kumar, learned counsel for the petitioner and learned Standing counsel for the State-respondents.

(2.) By means of the instant writ petition, the petitioner assails the order passed by D.D.C., Kheri dated 11.04.2002, passed in Revision No. 411 of 2001.

(3.) The submission of the learned counsel for the petitioner is that the petitioner is the original chak holder No.1163. During the consolidation operations, the A.CO. proposed two chaks for the petitioner and was granted an area of 0.260 hectares on Plot No. 1110 on the eastern side of the said plot. However, the O.P. No.2 preferred an appeal before the S.O.C. and had raised an objection that his trees are standing on the western side of Plot No. 1110 and as such the A.CO. has committed an error in failing to consider this aspect of the matter and has alloted the eastern side instead of western side upon which the trees were standing and the petitioner has been alloted the western part.