S.K.SINGH, J. - (1.) CASE was taken up in the revision of the list.
(2.) HEARD Sri C.K. Rai, learned Advo­cate in support of this petition and Sri Bipin Bihari, learned Advocate who appears for the respondent. Challenge in this petition is the judgment of the Deputy Director of Con­solidation and Settlement Officer Consoli­dation by which changes have been made in the chak of the parties.
(3.) PROCEEDINGS are under section 20 of U.P.C.H. Act which relates to the allot­ment of plots in the chak of the parties. In these proceedings 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.;