S.K.SINGH, J. - (1.) HEARD Sri Srivastava, learned Advocate in support of this writ petition and Sri Misra, learned Advocate who appears for the respondent.
(2.) CHALLENGE is to the order passed by the Deputy Director of Consolidation dated 26.5.1995 by which in a reference proceeding certain changes in the chak of the parties has been made. For disposal of the claim of par­ties, notice of facts in brief will suffice.
(3.) IN the proceedings under section 20 of U.P.C.H. Act, an appeal was filed by the petitioner which was allowed by the appellate authority by its judgment dated 12.8.1993 which the respondent side claims to be ex-parte. Be as it may, revision was filed which was dismissed. Then an appli­cation for reference was moved by the re­spondent before the Deputy Director of Consolidation making complaint about some wrong/incorrect changes in the chak upon which report was called upon and then order was passed by the Deputy Di­rector of Consolidation on 26.5.1995 by which chak has been altered. This order is under challenge before this Court.;