S.K.SINGH, J. - (1.) HEARD Sri Triveni Shanker and Sri HOK Srivastava, learned advocate in support of this petition and Sri Satya Prakash, learned advocate who ap­peared for the respondents.
(2.) CHALLENGE in this petition is the judgment of the Deputy Director, Consoli­dation by which, revision filed by respon­dents No. 2 to 6 has been allowed and nec­essary changes in the chak of the parties have been made. Proceedings are under section 20 of U.P.H.C. Act which is in respect to al­lotment of plots in the chak of parties. Needless to say that in these proceedings both parties can never be satisfied as it is not possible to accept the claim of both sides in its entirety and thus, approach of the Court is to see that whether there is any violation of section 19 of U.P.C.H. Act or petitioner can be said to have suffered any serious prejudice calling for interference in the equity jurisdiction of this Court.
(3.) AGAINST proposed allotment, an objection was filed by petitioner's side ob­jecting allotment of three chaks on which, the Consolidation Officer allowed objection and made, number of chak of petitioner from three to two. Appeals were filed by respondents No. 2 and 6 which were dis­missed. Thereafter, respondents went in revision in which, they got success and thus, order of Revisional Court is under challenge before this Court.;