JAGDISH Vs. D D C AND OTHERS

JUDGEMENT

(1.) Heard Sri Vishnu Kumar. Singh, for the petitioner and Sri Janardan Singh, for respondent-4.

(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 07.02.2013 passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).

(3.) The dispute between petitioner and respondent-4 is in respect of allotment of chak on plot 618, in which both are co-sharers. Total area of of plot 618 was 3.172 hectare) in which the petitioner had 1/5 share. Assistant Consolidation Officer proposed a single chak to the petitioner (chak-134) on plot 618 of total area of 0.945 hectare.