- (1.) R. P. Mishra, J. Heard learned counsel for the parties.
(2.) THIS writ petition is being decided finally with the consent of the learned counsel for the parties at the admission stage itself. In the ground of the revision filed before the Deputy Director of Consolida tion, it has been stated that petitioner be allotted plots No. 325 and 313 and respon dent No. 4 be allotted plot No. 324. The parties are not at issue on this point, there fore, the writ petition deserves to be al lowed. In the circumstances of the case, the writ petition is allowed. The order passed by the Deputy Director of Con solidation dated 4-1-1993 is hereby quashed. The Deputy Director of Con solidation, Allahabad is directed to decide the matter afresh in accordance with law after affording opportunity of being heard to the parties concerned.
(3.) THE parties are directed to bear their own costs. Petition allowed. .;