S.K.Singh, J. - (1.) On the revision of the list Sri. S.C. Mandhyan, learned Advocate has been heard.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation by which revision filed by the other side has been allowed and the petitioner's Chak has been disturbed.
(3.) Proceedings are under section 20 of U.P.C.H. Act, which is in respect to allotment of plots in the Chak of the parties. Needless to say that in these proceedings both parties can never be satisfied as it is not possible to accept the claim of both side in its entirety and thus the approach of the Court is to see that whether there is any violation of section 19 of the U.P.C.H. Act or petitioner can be said to have has suffered any serious prejudice calling for interference in the equity jurisdiction.;