Krishna Murari, J. - (1.) Heard Sri Anupam Kulshreshtha, learned Counsel for the petitioners and Sri N.N. Verma holding brief of Sri V.K. Singh appearing for the contesting respondents.
(2.) Pleadings have been exchanged and with the consent of the learned Counsel for the parties, the writ petition is being finally disposed of at the admission stage.
(3.) The petitioners and respondent Nos. 2 to 5 are co-tenure holders. During chak allotment proceedings Assistant Consolidation Officer proposed two chaks to the petitioners as well as contesting respondent Nos. 2 to 5. Feeling dissatisfied with the proposed allotment, respondents filed objection under section 20(2) of the U.P. Consolidation of Holdings Act (for short 'the Act'). The Consolidation Officer vide order dated 6.8.1988 shifted one chak of the petitioners from plot Nos. 2938, 2954, 2955, 2959 and 2960 and instead allotted plot Nos. 2938, 2967/1 and 2959. He also reduced exchange ratio of plot Nos. 2906 and 2907 from 60 to 30 paise.;