JUDGEMENT
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(1.) Heard Sri V. Singh for the petitioners and Sri R.P. Ram for the contesting respondents.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 11.7.2013 in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953(hereinafter referred to as "the Act").
(3.) By the impugned order Deputy Director of Consolidation has carved out a chak road through plot no.433, 438/9 and 438/10.;
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