RAM NARAYAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the petitioner, Sri G.S. Srivastava and learned standing counsel appearing for the respondents. Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 1.5.2012 passed by the Deputy Director of Consolidation (in short, 'D.D.C.'), by which the D.D.C. has allowed the revision by quashing the order dated 10.12.2010 passed by the Consolidation Officer (in short, 'C.O.').

(2.) It appears, case No. 88/07-08+201/807 filed under Section 9A(2) of the U.P. Consolidation of Holdings Act, 1953 (in short, 'the Act') was decided on 4.10.2008. For recall of this order, an application was filed by the petitioner. The said application was allowed on 10.12.2010 and the case was restored to its original number.

(3.) Challenging this order, revision has been filed by Mannilal and other respondents. The revisional court has set aside the order dated 10.12.2010 with the direction to hear the restoration application again after providing opportunity of hearing to the parties to restoration application.