S.K.SINGH, J. - (1.) WRIT petition is of the year 1982 and relates to allotment of chak and as pleadings are complete and both sides insisted that matter may be finally decided upon which this Court has heard the matter and is deciding the same.
(2.) HEARD Dr. H.N. Tripathi, learned Advocate in support of this petition and Sri Nagendra Kumar Singh, learned Advocate who represents heirs of respondent No. 3. Proceedings are under section 20 of the U.P.C.H. Act which is in respect to allotment of plots in the chaks of the par­ties.
(3.) CHALLENGE is to the judgment of the Deputy Director of Consolidation by which necessary changes in the chaks has been made.;