S.K.Singh, J. - (1.) On the revision of the list Sri Tripathi B.G. Bhai, learned Advocate is present. None appears for the respondents.
(2.) Challenge is to the judgment of the Deputy Director of Consolidation by which while deciding various revisions, in the revision of the respondent No. 2 petitioner has been affected.
(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 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.;