MEHNDI HASAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ pennon is directed against the order dated 23.9.2005 passed by Deputy Director of Consolidation, Siddharth Nagar, allowing revision and making certain amendment in Chak of the petitioner and contesting Opposite Party Nos. 2, 3 and 4 in the proceeding of allotment of Chak.

(2.) Heard learned Counsel for the parties.

(3.) From perusal of the record, it transpires that Opposite Party No. 4 filed a time barred appeal against an order dated 25.8.2003 passed by Consolidation Officer, which was allowed and Chak of Opposite Party No. 2 and Opposite Party No. 4 was altered, against which Opposite Party No. 2 preferred a revision which was allowed and petitioner's Chak was disturbed. It is important to note from the record that petitioner's Chak was not disturbed upto Settlement Officer of Consolidation stage. Opposite party No. 2 preferred revision against an order dated 5.2.2004 passed by Settlement Officer of Consolidation 'I hough, petitioner's Chak was not disturbed up to that stage, but while allowing revision, petitioner's Chak was disturbed by the order of Deputy Director of Consolidation and his original plot No. 259 (sic) 430 air was excluded from his Chak and a totally Udan Chak on plot No. 51 etc. was given to him. Learned Counsel for parties raised several argument as to illegality of the order and also that the order is non-speaking order.