S.K Singh, J. - (1.) By means of this writ petition petitioner has challenged the judgment of the Deputy Director of Consolidation dated 30.11.1996 by which the revision filed by the opposite party has been allowed.
(2.) Heard Counsel for the petitioner and learned Counsel who appears for the respondent.
(3.) Proceedings are under section 20 of the U.P.C.H. Act which is in respect to adjustment of plots in the chaks of the parties.;