HAZARI LAL Vs. DEPUTY DIRECTOR CONSOLIDATION FIROZABAD

JUDGEMENT

(1.) This writ petition is directed against the order of the Deputy Director of Consolidation dated 11.3.1997, allowing the revision filed by respondent No. 4.

(2.) The dispute relates to allotment of chaks. The Consolidation Officer carved out chaks of the parties. The petitioner was given chak No. 1574. Respondent No. 3 was given chak No. 1539 and respondent No. 4 was given chak No. 1469. The Settlement Officer, Consolidation in appeal allotted three chaks to the petitioner on 21.12.1995. The petitioner filed Revision No. 248 against this order. Against the same order respondent No. 4 filed Revision No. 243. Revision of the petitioner was dismissed on 8.7.1996 by the Deputy Director of Consolidation. The revision of respondent No. 4 was decided on 11.3.1997, whereby the revision was allowed and the Deputy Director of Consolidation made certain amendment in the chaks of the petitioner and respondent No. 4. This order has been challenged in the present writ petition,

(3.) I have heard Sri K. S. Chauhan, learned counsel for the petitioner and Sri Prakash Krishna, learned counsel for the respondents.