HOTI SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION ALIGARH

JUDGEMENT

(1.) This writ petition is directed against Judgment dated 6.11.1984 passed by learned Deputy Director of Consolidation, allowing the revision filed by contesting respondent No. 2.

(2.) It appears that the petitioner and contesting respondent No. 2 entered into an agreement for mutual exchange of chaks between themselves. An application under Section 53 of the U. P. Consolidation of Holdings Act, 1953 (for short the Act) was filed before the Settlement Officer. Consolidation. The Settlement Officer, Consolidation by his order dated 22.2.1984 allowed the said application and directed that chak Nos. 208 and 124 be amended in accordance with the amended chart forming part of the judgment. Aggrieved against the said Judgment, respondent No. 2, Man Singh filed a revision under Section 48 of the Act before the Deputy Director of Consolidation. The Deputy Director of Consolidation by his judgment dated 6.11.1984 allowed the revision, set aside the judgment of the Settlement Officer, Consolidation and directed that the chaks be amended as shown in the chart forming part of the judgment. But the chart has not been filed along with the copy of the Judgment dated 6.11.1984. Feeling aggrieved, the petitioner has filed the present writ petition.

(3.) I have heard learned counsel for the parties and perused the record.