S.N. Srivastava, J. - (1.) Learned Counsel for caveator does not propose to file counter-affidavit.
(2.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(3.) This writ petition is directed against the order dated 7.9.2005 passed by Deputy Director of Consolidation by which Revision No. 225, Krishna Awtar v. Gokul was allowed and Chak Nos. 39 and 59 of contesting opposite parties were changed in accordance with schedule annexed with the judgment of Deputy Director of Consolidation.;