BHIKHU Vs. A D C

JUDGEMENT

(1.) Heard Sri J.K.Sinha, learned counsel for the petitioners and Sri A.R.Khan, learned counsel representing opposite party no.2.

(2.) This writ petition seeks to challenge the order dated 15.03.1980, passed by the Assistant Director of Consolidation, Gonda, whereby the revision petition filed by opposite party no.2 against the order dated 12.03.1979, passed by the Settlement Officer, Consolidation has been allowed and the opposite party no.2, who is chak holder no.66, has been given his chak comprising of khasra plot no.804, which has affected the chak of late Bhikhu, chak holder no.201, the predecessor-in-interest of the petitioner nos.1/1, 1/2 and 1/3.

(3.) The main thrust of Sri J.K.Sinha, learned counsel for the petitioners is that khasra plot no.804 was not the original holding of opposite party no.2 and further that he did not file any objection before the Consolidation Officer demanding a chak on khasra plot no.804. He has further stated that the opposite party no.2, by means of the impugned order passed by the Assistant Director of Consolidation, has been given the share of Mangla which was impermissible and also that he has been given more area of khasra plot no.804 in his chak than the area he deserved.