S.K.Singh, J. - (1.) Heard Sri Rai, learned Counsel in support of this petition and Sri Radhey Shyam, learned Advocate in opposition thereof.
(2.) As there is no dispute about certain facts, on notice, writ petition can be conveniently disposed of.
(3.) In the proceedings under section 20 of the U.P. Consolidation of Holdings Act an order is said to have been passed on 1.5.1973 of which Amal Daramad was made in C.H. Form 23 referred to revision No. 1496/324 by which change was shown to have been effected in the chak of the petitioner upon which petitioner filed recall application on 20.11.1987 which was rejected by the Deputy Director of Consolidation on 24.8.1996. Against the aforesaid order this writ petition has been filed.;