S.K. Singh, J. - (1.) Heard Sri N.C. Rajwanshi, learned Senior Advocate assisted by Sri J.L. Pandey, learned Advocate in support of this writ petition, Sri A.N. Srivastava learned Advocate who appeared for the private respondent and Sri Anju Kumar, learned Advocate who appeared for the Gaon Sabha.
(2.) Challenge in this petition is the judgment of the Board of Revenue by which two revisions arising out of the proceedings under section 20 of U.P.C.H. Act has been decided.
(3.) There cannot be any dispute about the fact that in these proceedings both parties can never be satisfied as on acceptance of claim of one side that is to cause discomfort to other, and therefore, this Court is to see that whether the last Court while adjusting the chak of the parties has considered the matter in accordance with law and whether there is any violation of section 19 of the U.P.C.H. Act, or petitioner can be said to have suffered any serious prejudice calling for interference in the equity jurisdiction.;