BADRI PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Alok Kumar Mishra, learned Counsel for the petitioner, Sri Shatrughan Chaudhary learned Advocate assisted by Sri Devesh Kumar Verma, learned Counsel appearing for opposite party No. 4 Raja Ram as also Dr. Krishna Singh, learned State Counsel appearing for the State.

(2.) By means of the present petition, a challenge has been made to the order dtd. 3/1/2023 passed by the revision authority/opposite party No. 1 Deputy Director of Consolidation, District Sultanpur, whereby the opposite party No. 1 interfered in the order of appellate authority dtd. 4/12/2022, whereby the appellate authority after considering the facts and circumstances of the case, remanded back the matter to the Consolidation Officer for adjudicating the case on merits after providing opportunity of hearing to the parties to the litigation.

(3.) It would be apt to mention that the opposite party Nos. 4 to 8 in the instant petition were revisionists and are relatives and the petitioner was opposite party in the revision in which the impugned order dtd. 3/1/2023 was passed and taking note of the same and in view of the order proposed to be passed issuance of notice to opposite parties No. 5 to 8 is dispensed with.