ANJANI KUMAR MISHRA,J. - (1.) A supplementary affidavit has been filed by counsel for the petitioner in pursuance of the order dated 14.09.2018. The same is taken on record. Heard learned counsel for the parties.
(2.) The instant writ petition arises out of proceedings for allotment of chaks and is directed against the order dated 21.08.2018 passed by the Deputy Director of Consolidation in revision No. 318 filed by respondent.
(3.) The bone of contention between the parties, who are brothers, is plot No. 1787 having a total area 2.2880 hectare. It is not an issue that the parties, namely, Bal Kishore and Balraj, have ?th share each therein. Therefore, both have a share equivalent to 0.5720 hectare in the disputed plots.;