S.K. Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 10.6.2004 by which revision filed by opposite party has been allowed.
(2.) 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 as 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.
(3.) After hearing learned Counsel from both sides, following facts becomes clear.;