ANJANI KUMAR MISHRA, J. - (1.) In view of the office report dated 15.12.2016, service of notice upon opposite party no. 5 is deemed to be sufficient under the Rules of the Court. Private respondents 2 to 4 are represented. The parties have exchanged their affidavits. Accordingly, the matter is being heard finally. Rejoinder affidavit has been filed in Court today. The same is taken on record. Heard learned counsel for the petitioner and Shri Santosh Kumar Shukla for the contesting respondents.
(2.) The writ petition arises out of proceedings for allotment of chaks.
(3.) The dispute in the writ petition pertains to plot nos. 1153 and 1154.;