- (1.) Heard learned Counsel for the parties.
(2.) Counter and rejoinder- affidavits have been exchanged. The writ petition is listed for admission. As agreed between learned Counsel for the parties, I proceed to decide the writ petition finally.
(3.) The orders challenged in the writ petition are dated 16.3.2004 passed by the Settlement Officer. Consolidation, Mirzapur in Appeal No. 381 of 1998 and 6.9.2004, passed by the Deputy Director of Consolidation, Mirzapur in Revision No. 637 of 2004.;