- (1.) Notice on behalf of respondent-1 has been accepted by Chief Standing Counsel and on behalf of respondent-2 has been accepted by Sri V.K. Shukla. Admittedly Smt. Brijwati , respondents is dead and her interest is represented through her son Shankar Singh, respondent-2. The Counsel for the petitioner is permitted to make a note against the name of respondent-3 as "deceased and represented by respondent-2".
(2.) The Counsel for the caveator does not propose to file counter affidavit in the facts of the case. With the consent of the parties the writ petition is decided finally.
(3.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 16.1.2015 passed in chak allotment matter.;