SURESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Petitioner has challenged the order dtd. 20/7/2022 passed by respondent no.2-Consolidation Officer (Annexure No.1 to the writ petition) whereby restoration application filed by one Navin Kumar and others has been allowed.

(3.) From perusal of the provision of Sec. 48 of the Uttarakhand Consolidation of Holdings Act, 1953 (to be referred to as 'the Act'), it is reflected that the order dtd. 20/7/2022 is revisable since the petitioner has a remedy to challenge the same by way of filing a revision under the said provision.