SHYAM SUNDAR Vs. D. D.C.

JUDGEMENT

(1.) Heard Sri A.K. Sachan, learned counsel for the petitioner at great length and learned standing counsel for the State. No one is present on behalf of the private opposite party.

(2.) By means of the present writ petition the petitioner has challenged the order passed by the D.D.C. dated 30.4.1988 passed in Revision No. 1195 under Section 48 of the Consolidation of Holdings Act, 1953 (Gaon Sabha v. Vijay Pal and others).

(3.) The brief facts of the case are that the consolidation proceedings has started by the Consolidation Officer under Section 21(2) of the Act and vide order dated 26.5.1986 the proceedings are completed. The petitioner alleges that the Chak No. 512 at Plot No. 1443 and 1472 has been allotted to the opposite party No. 2 Ganga Ram and Udan Chak has been given to the petitioner namely, Chak No. 128 which is situated at different place. The petitioner further alleges that no opportunity has been allowed/granted by the Consolidation Officer while allotting the Chak to the petitioner.