LAWS(ALL)-2011-3-47

BADRI TIWARI Vs. D D C VARANASI

Decided On March 09, 2011
BADRI TIWARI Appellant
V/S
D.D.C. Respondents

JUDGEMENT

(1.) Heard Sri Triveni Shanker, learned Counsel for the Petitioners and the learned Standing Counsel for the Respondent No. 1.

(2.) None has appeared on behalf of the Respondent No. 2 inspite of the fact that a counter-affidavit has been filed and the name of the learned Counsel appearing for the said Respondent has been shown in the cause list.

(3.) The order under challenge has been passed by the Deputy Director of Consolidation whereby he has reversed the order of the Consolidation Officer dated 28.6.1975.