S.K.SINGH, J. - (1.) HEARD Sri A.K. Misra, and Sri Jokhan Prasad, learned Advocate in support of this writ petition and Sri Paliwal, learned Advocate who appears for the respondent.
(2.) PROCEEDINGS are under section 20 of U.P. Consolidation of Holdings Act which is in respect to allotment of plots in the chak of parties. Challenge is to the judgment of the Deputy Director of Consolidation by which revision filed by the respondent was allowed and restoration application filed by the petitioner was dismissed. For disposal of the claim of par­ties, noting of facts in brief will suffice.
(3.) IN the allotment-of chak proceed­ing adjustment was made in favour of the petitioner by order of the Consolidation Officer. Appeal filed by the respondent was dismissed on '10.10.1980. Thereafter on 3.3.1990 revision was filed which is claimed to have been allowed without any notice and opportunity to the petitioner. Restora­tion was field which has been dismissed. To challenge the aforesaid two orders, this writ petition.;