ANJANI KUMAR MISHRA,J. - (1.)Heard learned counsel for the petitioners.
(2.)The instant writ petition is directed against the order dated 31.08.2018 passed by the Deputy Director of Consolidation, Badaun in a Revision filed by the respondent no.4.
(3.)The contention of counsel for the petitioner is that he was satisfied with the allotment made in his favour right from the Assistant Consolidation Officer stage and that this allotment had also become final.