S.K.Singh, J. - (1.) Heard Sri Purwar learned Advocate in support of this writ petition and Sri Misra, learned Advocate in opposition thereof.
(2.) By means cf this writ petition, petitioner has challenged the judgment of the Assistant Director of Consolidation dated 1.9.1988 and that of the Deputy Director of Consolidation dated 23.9.1992.
(3.) Proceedings are under section 20 of U.P.C.H. Act, which is in respect to allotment of plots in the chak of the parties. Needless to say in these proceedings both parties can never be satisfied as it cannot be possible to accept the claim of both side in its entirety and thus the approach of the Court is to see that whether there is any violation of section 19 of the U.P.C.H. Act or petitioner has suffered any prejudice on account of the impugned adjustment.;