LATEEF Vs. DEPUTY DIRECTOR OF CONSOLIDATION, AMBEDKAR NAGER

JUDGEMENT

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

(2.) By means of the instant petition, the petitioner assails the order dtd. 1/6/2024 which has been passed by the Deputy Director of Consolidation, Ambedkar Nagar whereby after hearing the learned counsel for the parties, it has rejected the application of the petitioner for vacation of the interim order and has further fixed the matter for final hearing.

(3.) Submission of the learned counsel for the petitioner is that the petitioner had initiated proceedings for rectification/correction of entries wherein an order was passed. The private respondents against the said order had preferred a revision and at the first instance the respondent No. 1 by means of order dtd. 27/5/2023 had granted the interim order without even calling for any response from the respondents of the revision. As the order was ex-parte and the revision was filed alongwith an application under Sec. 5 and without condoning the delay the said revision could not be heard on merits to grant an interim order and in the aforesaid context the petitioner had earlier assailed the order dtd. 27/5/2023 before this Court in Writ-B No. 1164 of 2023 (Latif v. DDC and others).