KHEDAN Vs. VISHWANATH AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner. It appears that there is a dispute about the area of plot no. 287. According to Annexure 1 and the order of the Consolidation Officer the area of the disputed plot has been treated as 3 Bighas. An appeal against the order of the Consolidation Officer had been dismissed but an observation had been made to the effect that after enquiry and investigation the consolidation officer may refer the matter if the area of plot no. 287 is found incorrect. Aggrieved by the order of the appellate authority the petitioner had gone in revision and the revision appears to have been dismissed. Aggrieved by the order of the revisional court the petitioner has approached this court under Art. 226 of the Constitution.

(2.) The learned counsel for the petitioner contends before me that once the area of plot no. 287 was found as 3 Big as on the basis of a compromise and also according to the report of the Assistant Consolidation Officer, that entry cannot be disturbed by the appellate authority specially when the appeal has been dismissed.

(3.) Second submission made by the learned counsel for the petitioner before me is that when a review petition had been dismissed, the order of the consolidation officer became final and it cannot be disturbed in appeal.