I.M. Quddusi, J. - (1.) Heard learned Counsel for the parties.
(2.) This writ petition has been filed against the order dated 20.4.1992 passed by the Deputy Director of Consolidation, Basti in Revision Nos. 1291 and 1292.
(3.) The Deputy Director of Consolidation while allowing both the revisions has changed the allotment of chaks. However, contention of learned Counsel for the petitioner is that no reason has been given in changing the allotment of chaks, which was allotted by the Settlement Officer Consolidation in favour of the petitioner. In the operative part of the order, the petitioner's chak have been mentioned just to transfer the same to the respondents. Learned Counsel for the respondents has submitted that exchange of possession has been made in the village and now, in case this writ petition is allowed, changing the chaks of the parties after exchange of possession., their possession would be disturbed.;