B.L. Yadav, J. - (1.) Heard counsel for the petitioner, By the impugned order earlier order of the Deputy Director of Consolidation dated 21-2-1984 has been given effect to by a reference under Section 48 (3) of U.P. Consolidation of Holdings Act. The reference is quite consistent with the earlier Judgement of the Deputy Director of Consolidation by which parties had agreed in respect of situation of their chaks. Learned counsel urged that according to valuation correction has been made but that is net correct. By the impugned order the earlier order of the Deputy Director of Consolidation has been given effect to and that earlier order was in accordance with the agreement between the parties.
(2.) I do not find any merit in the petition and the same is dismissed.;