S.K.Singh, J. - (1.) Heard Sri Dixit, learned Advocate in support of this petition and Sri S. K. Pundir, learned Advocate who appeared for the respondents.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation by which revision filed by the respondent has been allowed and necessary changes in the chak of the parties has been made.
(3.) Proceedings are under section 20 of the U.P.C.H. Act which relates to the allotment of plots in the chak of the parties. It is not to be emphasised that in these proceedings each and every order is not to be interfered even if slight error is found as on acceptance of the claim of one that is to give discomfort to other. The Court is to see that where there is any gross violation of section 19 of the U.P.C.H. Act and the petitioner has suffered serious prejudice calling for interference in the equity jurisdiction.;