S.K. Singh, J. - (1.) Heard Sri Sankatha Rai, learned Advocate in support of this petition and Sri Faujdar Rai, learned Advocate who appeared for the respondents.
(2.) This writ petition challenges the judgment of the Deputy Director of Consolidation dated 6.11.1979 by which revision filed by respondents has been allowed.
(3.) Proceedings are under section 9-A(2) of U.P.C.H. Act which relates to adjudication in respect to rights and title between the parties.;