JAGAI Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) Heard Sri Rahul Sripat, learned Counsel for the petitioner.

(2.) Though the case has been taken up in the revised list but no one has appeared on behalf of the contesting respondents.

(3.) This petition arises out of chak allotment proceedings. Against the proposed allotment the petitioner filed objection under Sec. 20 of the U.P. Consolidation of Holdings Act (for short 'the Act') on the ground inter-alia, he has been allotted Udan chak, his original plot Nos. 179, 186 and 190 were wrongly under valued and allotted in the chak of respondents though they had no original plot even in the vicinity, plot No. 849 which was udan was wrongly over valued and allotted in his chak resulting in reduction of the area, of "his chak, udan chaks allotted to him are situate near the boundary of the village at a far distance, well in plot No. 855 is useless and has fallen down still the same has over valued and the petitioner has wrongly been made to pay the said higher valuation.