PATLRAJ Vs. DEPUTY DIRECTOR OF CONSOLIDATION JAUN PUR

JUDGEMENT

(1.) S. P. Srivastava, J. The petitioner feels aggrieved by the order of the Deputy Director of Consolidation allowing the revision filed by the respondent No. 2 Ram Pher filed under Section 48 of the U. P. Consolidation of Holdings Act. The revis ing authority, under the impugned order has, whole setting aside the orders passed by the Consolidation Officer and the ap pellate authority in the matter relating to the adjustments in the chaks of the petitioner and the contesting respondent No. 2, altered the chaks of the petitioner.

(2.) I have heard the learned Counsel for the petitioner as well as the learned Counsel representing the contesting respondent Ram Pher and have also care fully perused the record.

(3.) IN the impugned order, the Deputy Director of Consolidation has noticed that Ram Pher had requested for the allotment of a single chak over plots No. 30 and 42 which constituted his largest holdings. He has specifically noticed in the impugned order that the revisionist Ram Pher had prayed for allotment of a single chak over plot No. 30 etc.