NARAYAN Vs. CHIEF REVENUE OFFICER

JUDGEMENT

(1.) Heard Sri I.N. Singh along with Sri Rakesh Singh, learned counsel for the petitioners, Sri Ashutosh Kumar Singh, learned counsel for the respondent no.3 and learned Standing Counsel representing respondent no. 1.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed hereunder, this Court is proceeding to finally decide this matter at the admission stage with the consent of the counsels persent, without putting notice to the contesting remaining respondents and without calling for their respective affidavits, i.e. counter affidavit and rejoinder affidavit, with a liberty to the contesting respondents to move a recall application, in case, any fact is found incorrect.

(3.) Under challenge in the present writ petition is the order dtd. 6/7/2021 passed by the Chief Revenue Officer / Deputy Director of Consolidation, Ghazipur (respondent no. 1) whereby the revision filed on behalf of respondent no.2 has been allowed.