SHANKAR DAYAL TEWARI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This writ petition is directed against the order dated 21.12.2005, passed by the Deputy Director of Consolidation, Gorakhpur allowing the application to withdraw revision to avail alternative remedy of appeal.

(2.) The facts of the case are that against an order passed by the Consolidation Officer, Opposite Party No. 2 preferred a revision. Subsequently he was advised to file an appeal. Opp. Party No. 2 then filed an appeal before the Appellate authority and also moved an application before the Deputy Director of Consolidation to permit to withdraw the revision to persue his remedy in Appeal which was allowed by the Deputy Director of Consolidation. This order is impugned in the present writ petition.

(3.) Heard learned Counsel for the petitioners and learned Standing Counsel.