JAFAR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) HEARD Mr. Rajendra Singh, learned counsel for the petitioner and Mr. R.C. Arya, leaned Brief Holder for the State of Uttarakhand. With the consent of the Counsels appearing, present petition is being decided finally at the admission stage.

(2.) PRESENT writ petition is filed assail­ing the order dated 05-09-2009 passed by Revisional Court thereby dismissing the revision no. 224/2008-09 and order dated 05-02-2009 passed by Settlement Officer Consolidation thereby dismissing the appeal and orders dated 26-08-2006 and 10-03-2008 passed by Consolidation Officer thereby dismissing the original applications and recall application.

(3.) PETITIONER preferred appeal against the order rejecting the application for re­call/restoration but appeal too was dis­missed by the Appellate Court vide order dated 05-02-2009 observing that im­pugned order was passed on merit, hence, recall/restoration application was rightly rejected by learned Consolidation Officer. Thereafter, revision was filed by the petitioner and the same was also dis­missed vide impugned order dated 05-09-2009.