S.K. Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 17.7.1993 (Annexure No. 1 to the writ petition) by which revision filed by Surat Singh, respondent No. 7 was allowed and necessary changes were made in the chak of the petitioner.
(2.) Heard learned Counsel for the petitioner and learned Counsel who appeared for the private respondents.
(3.) Proceedings are under section 20 of the U.P.C.H. Act which is in respect to the allotment of plot in the chak of the parties.;