VISHAISHER Vs. DEPUTY DIRECTOR CONSOLIDATION BARABANKI

JUDGEMENT

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

(2.) None has put in appearance on behalf of the respondents no.2 to 4 though the names of many counsel is printed in the cause list on behalf of the respondents.

(3.) Under challenge is the order passed by the Deputy Director of Consolidation dtd. 11/11/2008 whereby upon a revision preferred by the private respondent no.2, namely, Jagdish bearing No.861/466 under Sec. 48 of UPCH Act, 1953 which has been allowed against the present petitioner.