RAMANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed today is taken on record. Heard Shri Umesh Kumar Dubey, learned Counsel for the petitioners and the learned Standing Counsel for the State respondents.

(2.) THIS writ petition arises out of proceedings for allotment of chaks and has been filed against the order dated 24.4.2014 passed by the Deputy Director of Consolidation in revision No. 644, Smt. Phulari Devi v. Vijai Bahadur. By this order, a revision filed by the contesting respondent has been allowed and the revisionist has been allotted chak on her original plot No. 300 on the ground that such allotment would provide her access to the village pathway and also on the ground that this plot is near her abadi.

(3.) THE second submission made by the learned Counsel for the petitioner relying on the appellate order is that demand of the contesting respondent was turned down by the Appellate Court on the ground that accepting the same would result in increase in the number of chaks to four, which is not permissible under law.