NANHE Vs. D.D.C., AMROHA AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Sri Brajesh Shukla who has filed caveat on behalf of the respondent Nos. 3, 4 and 5. The writ petition arises out of proceedings for allotment of chak and has been filed seeking quashing of the order dated 30.9.2015 passed by the Deputy Director of Consolidation, Amroha and the order dated 27.7.2015 passed by the Settlement Officer Consolidation. Upon hearing learned Counsel for the parties and upon perusal of the record, it appears that the Assistant Consolidation Officer stage the petitioner has been proposed a single chak. On his objection he was allotted two chaks. This order of the Consolidation Officer was reversed on an appeal filed by the respondents and the petitioner was again proposed a single chak on his largest original holding, Plot No. 478. This order has been affirmed by the Re -visional Court on the ground that the parties are all small tenure holders.

(2.) It has further been held that there is no justification for allotting two chaks to the petitioner and he has rightly been proposed a single chak on his largest original holding.

(3.) The only other submission worth consideration is that the petitioners' source of irrigation exists in Plot No. 435.