S.K. Singh, J. - (1.) Challenge in this petition is the order of the Deputy Director of Consolidation dated 30.3.1990 by which 8 revisions were decided by consolidated judgment and necessary changes were made.
(2.) Parties' learned Counsel have been heard.
(3.) The proceedings are under section 20 of UPCH Act which relates to allotment of chak between the parties. Needless to say that both parties can never be satisfied and it is not possible to satisfy both parties in its entirety and therefore, the concern of the Court should be that whether the petitioner has suffered any prejudice calling for interference or not.;