JHOORI Vs. D.D.C., FATEHPUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner by means of the instant writ petition is assailing the order dated 30 December 1996 and 31 October 1996 passed by the first respondent, Deputy Director of Consolidation, Fatehpur, whereby, the earlier order finalizing the allotment of chak was reviewed on an application moved by the contesting respondent and thereafter, the revision was allowed.

(3.) In proceedings for chak allotment, upon valuation fixed by the Consolidation Officer. Two chaks were allotted to the petitioner at the initial stage. Aggrieved by the carvation of chak, petitioner raised objection before the Consolidation Officer, which was allowed and the chak modified to the satisfaction of the petitioner. The contesting respondent filed an appeal before the Settlement Officer of Consolidation, Fatehpur, both the parties entered compromise and the appeal was accordingly, allowed in terms of the compromise.