Sudhir Narain, J. - (1.) The dispute relates to formation of chaks.
(2.) I have heard Sri Janardan Sahai, learned counsel for the petitioner, and Sri Sankatha Rai, learned counsel for respondents.
(3.) The Settlement Officer Consolidation, by order dated 24.12.1992, excluded Plot No. 169 etc. from the chak of the petitioner and allotted plot No. 654. The petitioner aggrieved against the said order of Settlement Officer Consolidation filed revision before the Deputy Director of Consolidation. Respondent No. 1 had dismissed the revision on 19.3.1993. These orders have been challenged in the present writ petition.;