UDAI PRAKASH Vs. D D C BAHRAICH

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the record.

(2.) By means of this petition, petitioner challenges the validity of the order dated 27.2.98 whereby revisions filed by the contesting respondent Nos. 2 to 6 were allowed, and the chaks of the parties were modified, according to the comparative table attached to it.

(3.) It appears that allotment of two chaks to the petitioner was proposed by the Assistant Consolidation Officer. Objections were filed against the said proposal : but his chak was not altered by the Consolidation Officer, Settlement Officer Consolidation on appeal filed against the order of Consolidation Officer also did not interfere in the matter and dismissed the appeal filed by the contesting respondents. They, thereafter, filed the revisions before the Deputy Director of Consolidation, against the orders passed by the Settlement Officer Consolidation. Deputy Director of Consolidation allowed the revisions by the impugned order and altered the chak of the parties, as Indicated in the impugned order.