- (1.) Heard Shri Siddharth Nandan, learned counsel for the petitioner.
(2.) The instant writ petition arises out of proceedings for allotment of chaks and seeks a writ of certiorari for quashing the order dated 27.12.2018, whereby the chak of the petitioner has been modified at the revisional stage.
(3.) The petitioner is holder of chak no. 346.;