S.K.Singh, J. - (1.) Challenge in this petition is the order of Deputy Director of Consolidation dated 9.1.2004 by which revision filed by the opposite party has been allowed and necessary changes has been made in the chaks of the parties.
(2.) As the pleadings are complete, on the request of learned counsel for the parties, matter has been heard and is being finally decided.
(3.) In the light of the submission as advanced by learned counsel for the parties, the Court has dealt with the matter.;