VIKRAM SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Lalit Kumar, learned counsel, who appears on behalf of respondent no. 4 as well as learned Standing Counsel.

(2.) It reflects from the record that the petitioner earlier has approached this Court by means of a Writ-B No. 10611 of 2001 (Vikram Singh Vs. D. D. C. and others) challenging the aforesaid order dated 26.02001, whereby the revision filed by the contesting respondents was allowed and the application filed by the petitioner was rejected by the said order. This said writ petition was dismissed by the Court vide judgment and order dated 001.2018, copy of which is annexed in annexure no. 10.

(3.) After the dismissal of the writ petition, the petitioner filed a restoration application on 24.01.2018 before the Deputy Director of Consolidation for recalling the order dated 26.02.2001, on the ground that the revision has been allowed without hearing the petitioner. The said application for restoration was rejected by the Deputy Director of Consolidation vide impugned order dated 07.08.2018, observing that since petitioner challenged the said order dated 26.02.2001 before this Court in Writ-B no. 10611 of 2001, therefore, the order cannot be recalled.