RAJ DEO Vs. RAM SAMUJH

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the respondent State and Shri U.S. Sahai learned counsel appearing for the private respondent No. 1.

(2.) Under challenge is the order passed by the Deputy Director of Consolidation dtd. 25/5/1982 whereby the revision preferred by the private respondent was allowed as a consequence the order dtd. 14/11/1980 passed by the Assistant Consolidation Officer of Consolidation as well as the order dtd. 1/4/1981 passed by the Settlement Officer of Consolidation has been rejected and the disputed property in question has been directed to be recorded exclusively in the name of Ram Samujh. Since the said revision was allowed ex parte, the petitioner on 26/5/1982 moved an application for recall which was opposed by the private respondent and the Deputy Director of Consolidation after its due consideration, by means of the order dtd. 14/10/1982 dismissed the recall application.

(3.) It is in the aforesaid backdrop, that the petitioner has approached this Court assailing the two orders which are 14/10/1982 whereby the recall was rejected as well as order dtd. 25/5/1982 whereby the revision of the private respondent was allowed.