ACHHUA Vs. ASSISTANT DIRECTOR OF CONSOLIDATION, HAMIRPUR

JUDGEMENT

(1.) Heard Sri Vishwajeet Singh, Advocate holding brief of Sri V.S. Singh, learned counsel for petitioner and learned Standing Counsel for respondent no. 1. None appeared on behalf of respondents no. 2 to 6 though the case is called in revised.

(2.) By means of this writ petition filed under Article 226 of the Constitution, petitioner has challenged order dated 04.01.1983 passed by Deputy Director of Consolidation, Hamirpur (hereinafter referred to as the "DDC").

(3.) Petitioner preferred an objection in proposed carving out of chaks stating that the chaks carved out on plot no. 683 belong to petitioner should be cancelled and his original plot no. 1170/1 should be given. This objection was accepted by Consolidation Officer (hereinafter referred to as the "CO") and he constituted a new chak at plot no. 1170/1 vide order dated 31.12.1981.