THAKUR PRASAD Vs. D.D.C.

JUDGEMENT

(1.) This Writ Petition is directed against an order of the Deputy Director of Consolidation, Azamgarh, dated 14.01.1976 passed in Revision No. 428, Guru Granth vs. Naumi and others, and Revision No. 583, Sant Kumar vs. Guru Granth and others. Also, under challenge, is a subsequent order dated 21.02.1976 passed by the Deputy Director of Consolidation, Azamgarh in Restoration Application No. 111, Sant Kumar vs. Guru Granth and others, seeking to set aside the order dated 14.01.1976, in so far it relates to the two Revisions aforesaid, seeking to restore those Revisions to their original number, and determine them afresh.

(2.) At the outset, it must be remarked that the prayer clause in the Writ petition is rather vaguely worded, and reads thus:

(3.) From the substance of the allegations in the Writ Petition, it is, however, clear that the petitioner has assailed the order of the Deputy Director of Consolidation, Azamgarh, dated 14.01.1976, in so far as it pertains to Revision Nos. 428 and 583, last mentioned. It is also clearly discernible that the further order dated 21.02.1976 passed on the restoration application made to set aside the judgment and order dated 14.01.1976, is one that is made on the application referable to the two Revisions last mentioned, and not others. It further requires to be said in order to set the record straight that pointed reference to the two Revisions, where the impugned order dated 14.01.1976 has been passed, is made on account of the fact that by the said order the Deputy Director has disposed of some thirty-two Revisions, about the rest of which except the two above mentioned, there is no issue in this Writ Petition.