MUNNI Vs. D D C

JUDGEMENT

(1.) HEARD Sri Shamimul Hasnain, counsel for the petitioner and Sri Satyendra Narain Singh, counsel for the respondents.

(2.) THE writ petition has been filed against the order of the Deputy Director of Consolidation dated 28.01.2014 by which revision of the respondents was allowed and the order dated 18.2.2014 by which correction has been made in the earlier order, in chak allotment proceedings.

(3.) I have considered the arguments of the counsel for the parties and examined the record.