RITESH KUMAR Vs. SOM PRAKASH AND ANOTHER

JUDGEMENT

(1.) Heard Sri Pandey, learned Advocate in support of this petition and Sri Tiwari, learned Advocate who appeared for the respondents.

(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation by which revision filed by the petitioner has been dismissed. As there is no dispute about certain facts, on a brief notice of the facts and the arguments writ petition is to be disposed of.

(3.) Admittedly both sides are of same family and they are brothers. In respect to an area of 15-13-0 of plot No. 57/M belonging to the family in a partition suit petitioner side was allotted area of 5-13-0 and respondent side was given 10-0-0. Both sides were satisfied. Start of the consolidation proceedings has given a new lease of life in respect to claim which has come up to this Court as an area of 1-9-0 is said to have been found in excess of the petitioner at the time of partal over which petitioner claims to be in possession having planted trees/grove.