S.K. Singh, J. - (1.) List has been revised Counsel for the petitioner is present. None appears for the respondents. Earlier also in the revision of the list no body appeared for the respondents and, therefore as the matter is of the year 1974 the Counsel for the petitioner has insisted for hearing the argument the Court has heard and the matter is being decided.
(2.) Challenge in this petition is the judgment of the Assistant Director Consolidation, Lucknow dated 16.2.1974 by which revision filed by the petitioner has been allowed.
(3.) The dispute relates to plot Nos. 137 and 145 situated in village Chandner, Pargana Pooth, Tehisl Hapur, District Meerut.;