S.K.Singh, J. - (1.) Heard Sri. I.N. Singh, learned Advocate in support of this petition and Sri Anil Bhushan, learned Advocate who appeared for the opposite parties.
(2.) After hearing learned Counsel for both sides, this Court is of the view that this petition can be disposed of on a very short ground.
(3.) This petition refers to the final rights of the parties which is said to have been finalised in the consolidation proceedings under section 9-A(2) of U.P.C.H. Act which is said to be a decisive proceeding in respect to right/title of the parties.;