MANGAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION, AZAMGARH

JUDGEMENT

(1.) The petitioners have filed this writ petition challenging the order dated 27.2.1993 passed by the Dy. Director of Consolidation, Azamgarh (for short, DDC), in Revision No. 1049 under section 48 of the U.P. Consolidation of Holdings Act (for short, the CH Act), arising out of the proceedings under section 20 of the Act for allotment of chaks. The revision was preferred against the order passed in the appeal filed by Gauri Shankar, contesting respondent no. 2, which was partly allowed vide order dated 7.10.1989.

(2.) The revision was filed praying that the revisionist-respondent no. 2 be allotted the chak of plot no. 105 near the abadi.

(3.) I have heard Sri M.C. Singh, learned counsel for the petitioners and Sri Arvind Kumar Upadhyay, who represents contesting respondent no. 2, and have perused the record.