- (1.) Heard Shri S.C. Tripathi, learned counsel for the petitioner and Shri S.N. Tripathi and Shri B.L Verma, for the caveator.
(2.) With the consent of the parties, the matter has been heard and is being decided finally at the admission stage itself without calling for a counter affidavit.
(3.) The writ petition arises out of proceedings for allotment of chaks and seeks for quashing of the order dated 25.08.2015 passed by the Deputy Director of Consolidation whereby he has allowed the revisions no. 1686 and 1688 while a third revision being revision no. 1687 has been dismissed.;