S.K.Singh, J. - (1.) Heard Sri Rai, learned advocate in support of this petition and Sri V.K. Singh, learned senior advocate in opposition thereof.
(2.) Proceedings are under section 20 of UPCH Act which relates to allotment of chak between the parties. Needless to say that both parties can never be satisfied and it is not possible to satisfy both parties in its entirety and therefore, the concern of the Court should be that whether petitioner has suffered any prejudice calling for interference or not.
(3.) Submission of learned Counsel for petitioner is that the order of Deputy Director of Consolidation lacks reason. Submission is that no reason whatsoever has been assigned for disturbing the petitioner and increases chak number from 3 to 4.;