SHATROHAN Vs. SETTLEMENT OFFICER CONSOLIADTION LKO.

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Chaudhary, learned counsel for the petitioner. Notice on behal of respondent no. 1 has been accepted by the office of the learned Additional Chief Standing Counsel. Sri Atharva Arya and Sri Avinash Tiwari, learned counsel have put in appearance on caveat on behalf of respondent no. 2.

(2.) The learned counsel for the petitioner has filed a supplementary affidavit after serving a copy on the learned counsel for the respondent no. 2 and the same is taken on record.

(3.) Under challenge is the order dtd. 27/5/2022 passed by the Settlement Officer of Consolidation, Lucknow whereby it has recalled the ex-parte order granting an interim order dtd. 22/4/2022 earlier passed by him fixing 10/6/2022 for hearing of the appeal.