RAM BACHAN PAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Jay Prakash Singh Vats, learned counsel for the petitioners as well as learned Standing Counsel for respondent No. 1 and Sri Bajrang Bahadur Singh, learned counsel appearing for respondent No. 2.

(2.) By means of present writ petition the petitioners have challenged the order dtd. 12/3/2024, passed by the Deputy Director of Consolidation, Pratapgarh in Revision No. 871 of 2024 (Computerized Case No. 202354025700000552) - Ram Das v. Ram Karan and others, under Sec. 48(1) of the U.P. Consolidation of Holdings Act, thereby rejecting the revision and upholding the order of Settlement Officer (Consolidation).

(3.) The issue in the present case pertains to allotment of Chak No. 1761 in favour of respondent No. 2. It has been submitted by learned counsel for the petitioner that petitioner and private respondent are cotenure holders of Chak No. 938, situated in Village - Vikrampur, Pargana and Tehsil - Sadar, District - Pratapgarh and upon commencement of consolidation operations, respondent No. 2 was allotted three chaks and present dispute pertains to non- allotment of Chak No. 1760.