(1.) Heard learned counsel for the parties.
(2.) Note submitted by the learned counsel for the sixth respondent is taken on record.
(3.) Petitioner by means of the instant writ petition is assailing a communication of the Registrar, Board of Revenue communicating the order of the Chairman, Board of Revenue, Lucknow, dated 2 February 2017, whereby, review application filed by the State in Revision No. 26 of 2014 (Awadhesh Kumar Sharma v. Uttar Pradesh Government and others) was directed to be heard by the sixth respondent, Dr. Lalit Verma, Member (Judicial), at Lucknow.