S.N.Srivastava, J. - (1.) Heard learned Counsel for petitioner and learned Counsel Caveator Opp. Party No. 2 as well as learned Standing Counsel and perused the record also.
(2.) This writ petition is directed against the order dated 6.5.2006 passed by Deputy Director of Consolidation annexed as Annexure No. 1 to the writ petition.
(3.) Learned Counsel for petitioners raised a number of arguments including that impugned order is without jurisdiction as it cannot be passed by Deputy Director of Consolidation. He further urged that there was no requirement of the Chak Marg after notification under Section 52 of the U.P.C.H. Act.;