S.K. Singh, J. - (1.) Challenge in this petition is the order passed by the Deputy Director of Consolidation by which, revision filed by respondents' side was allowed and changes in the allotment of chak has been made.
(2.) 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 Act or petitioner can be said to have suffered any serious prejudice calling for interference in the equity jurisdiction.
(3.) In these proceedings, this Court has to see that whether the Deputy Director of Consolidation which is the last Court of fact being empowered to adjust the equity between parties has properly dealt with the matter in accordance with law, keeping in mind the need/convenience of both sides or not.;