- (1.) Heard learned Counsel for the Petitioner and Sri A.K. Dwivedi assisted by Sri Mahendra Singh learned Counsel for the Respondent No. 3 and the learned standing counsel for the Respondent Nos. 1 and 2.
(2.) This is a chak allotment matter in a proceeding arising out of Section 21 of the U.P.C.H. Act, 1953.
(3.) Learned Counsel for the Respondent No. 3 states that he does not propose to file any counter-affidavit at this stage and the matter may be disposed of finally on the basis of the records that are available.;