- (1.) Supplementary affidavit filed on behalf of the opposite parties is taken on record.
(2.) Heard Shri Vijai Bahadur Verma, learned counsel for the petitioners, learned Additional Chief Standing Counsel for the State and Shri Vimal Kishor Singh, learned counsel for the private opposite parties.
(3.) This is a writ petition under Article 226 of the Constitution of India challenging the order of the Deputy Director of Consolidation dated 24.02.1998 by which he has changed the Chaks carved out and allotted to the contesting parties herein.;