GOVIND Vs. DY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri V.C. Mishra Senior Advocate assisted by Sri Vivek Mishra learned Counsel appearing for petitioner and Sri K.R. Sirohi Senior Advocate assisted by Sri R.B.D. Mishra learned Counsel appearing for respondent No. 3.

(2.) Counter and rejoinder affidavits have been exchanged. Counsels for respective parties agree that since pleadings are complete, writ petition may be decided finally.

(3.) The dispute arises out of proceedings of allotment of chaks. Petitioner is aggrieved by orders dated 21.1.2003 passed by Dy. Director of Consolidation, Baghpat, and 7.12.2002 passed by Settlement Officer Consolidation Baghpat, which has resulted in change of chaks.