SHAKUR KHAN Vs. NOOR ILAHI

JUDGEMENT

(1.) HEARD Shri Arvind Kumar Sharma, the learned counsel for the petitioners and Shri Lok Pal Singh, the learned counsel for the respondents.

(2.) IT transpires that the Consolidation Officer passed an order dated 31st October, 1998. The petitioners moved a restoration application dated 15/10/2004 after a lapse of six years which was allowed by an order dated 18th March, 2005 on the ground that the petitioners were not heard when the order dated 31st October, 1998 was passed. The respondent No. 1, being aggrieved by the said order, filed a review application before the Deputy Director of Consolidation which was allowed by an order dated 29th April, 2010 and the order of the Consolidation Officer dated 18th March, 2005 was set aside. The petitioner, being aggrieved by the said order, has filed the present writ petition.