RAM YAGYA TEWARI Vs. D.D.C.FAIZABAD

JUDGEMENT

(1.) Heard Shri R. D. Shahi, learned counsel for the petitioners, learned Standing Counsel for the State- respondent and Shri Humayun Mirza, learned counsel appearing for the private respondents.

(2.) By means of the instant petition, the petitioners assail the order dtd. 23/5/2000 passed by the Deputy Director of Consolidation, Faizabad in Revision No.766, a copy of which has been brought on record as annexure no.1.

(3.) The contention of the learned counsel for the petitioners is two fold. It is urged that the aforesaid order impugned in the petition has been passed wherein the chak of the petitioner has been affected for the first time at revisional stage. This issue was raised before the Revisional Court by the petitioner which has not noticed the aforesaid contention and dismissed the revision.