NARENDRA SINGH Vs. DY. DIRECTOR OF CONSOLIDATION LUCKNOW

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) None has put in appearance on behalf of the private- respondents despite the names of Mr. Narendra Pratap Singh and Mr. R. Chandra have been printed in the cause list as counsel for the respondents. It is also relevant to notice that Mr. R. Chandra, Advocate has also filed counter affidavit on behalf of the private-respondent no. 3.

(3.) Under challenge is the order dtd. 15/3/2014 whereby the Deputy Director Consolidation, Lucknow has allowed the revision preferred by the private respondent no. 2 and set aside the order passed by the Settlement Officer Consolidation by means of which the appeal of the respondents was dismissed and the matter was remitted to the Consolidation Officer to be decided afresh.