JAI PRAKASH Vs. D D C

JUDGEMENT

(1.) HEARD Sri H.N. Shukla, learned counsel for the petitioners, and Sri Anant Vijai, who has filed caveat on behalf of respondent nos. 3 and 5.

(2.) THIS writ petition arises out of proceedings for allotment of chaks and is directed against the order dated 6.3.2014 passed by the Dy. Director of Consolidation/Additional Collector (Finance and Revenue), Chitrakoot (for short, the DDC). The petitioner is aggrieved by plot no. 666 having been allotted to the respondents by the impugned order.

(3.) THE relevant facts of the case are that the contesting respondents preferred an objection under section 20 of the U.P. Consolidation of Holdings Act (for short, the Act). Their claim was that the second chak proposed to them on plot nos. 294/1, 707, 705 and 710 be abolished, and they be allotted chak on plot no. 969. A copy of the order passed by the Consolidation Officer has not been annexed with the writ petition. It has only been stated that the prayer of the respondents was granted by the Settlement Officer, Consolidation (for short, the SOC).