S.K. Singh, J. - (1.) List has been, revised. Heard Sri O.P. Pandey, learned Advocate in support of this writ petition. In spite of adjournment of the matter on number of occasions, nobody appeared for the respondents although in view of office report dated 10.1.2005/25.2.2005 notices will be deemed to have been served on the respondents.
(2.) By means of this writ petition, petitioner has challenged the judgment of the Deputy Director of Consolidation dated 15.5.1976 by which, in a reference proceeding, certain amendment has been made.
(3.) In view of controversy involved in the matter, brief mention of the facts will suffice and therefore, narration of facts in detail is not at all required.;