S.K.Singh, J. - (1.) Heard Sri Bajrangi Mishra, learned Advocate in support of this petition and Sri R.S. Mishra, learned Advocate who appears for the respondent.
(2.) This petition challenges the order of the Deputy Director of Consolidation dated 30.11.1992 by which revision filed by Mst. Singari, respondent No. 3 has been allowed and petitioner's Chak has been disturbed.
(3.) Proceedings are under section 20 of U.P. Consolidation of Holdings Act, which is in respect to allotment of plots in the Chak of the parties. Needless to say in these proceedings both parties can never be satisfied as it is not possible to accept claim of both sides in its entirety and thus the approach of the Court is to see that whether there is any violation of section 19 of U.P.C.H. Act or petitioner can be said to have suffered any prejudice, much less serious prejudice calling for interference in the equity jurisdiction.;