(1.) THE petitioner in this petition has, inter alia, sought the following reliefs:
(2.) WE have heard the learned counsel for the parties and have gone through the record.
(3.) THEREAFTER , learned counsel for the petitioner took us to the impugned order Annexure-P3 passed on 17-11-2004 contending that the petitioner was entitled for more land according to his share whereas, he was allotted less and the Director, Consolidation of Holdings had given whimsical findings. Be it as it may. It is pertinent to note that even for the purpose of aforesaid section the order of previous partition or repartition is also required to be looked into.