- (1.) Heard Mr. Shri Kant, Advocate, for petitioner and perused the record. None appeared on behalf of respondents though the case has been called in revised.
(2.) This writ petition under Article 226 of the Constitution has arisen from orders passed by Revenue Authorities in Consolidation proceedings.
(3.) The dispute relates to Khata No. 30, 31, 32 and 150.;