- (1.)Heard Sri Balram Yadav, learned counsel for the petitioner, Dr. Krishna Singh, learned Standing Counsel for opposite party no. 1 and Ms. Shikha Sinha, learned counsel for opposite party no. 2/1.
(2.)The writ petition has been filed with the following main reliefs:-
"(a) issue a writ of certiorari quashing the order dtd. 20/5/1998 vide annexure no. 6 passed by the Deputy Director of Consolidation, Faizabad holding the Lok Adalat at Kuchera Bazar in District Faizabad illegally modifying the chak of the petitioner;

(b) issue any other appropriate writ, direction or order as may seem to be expedient in the ends of justice."

(3.)By the order dtd. 16/7/1998, notices were issued to the opposite party no. 2 and it was provided that in the meantime, the operation of the order dtd. 20/5/1998 passed by the Deputy Director of Consolidation, Faizabad shall remain stayed and the possession of the petitioner over half of the plot no. 555/1 shall not be disturbed in pursuance of the said order.