Sabhajeet Yadav, J. - (1.) Heard learned counsel for the petitioner.
(2.) The order which I propose to pass I need not hear the contesting private respondents.
(3.) By the order dated 23.12.2009 passed in Revision No. 1/94-95 the order dated 10.11.1994 earlier passed by Dy. Director of Consolidation has been set aside on the restoration application moved by Gram Sabha/Nagar Panchayat, Mohammadabad by condoning the delay caused in moving said restoration application. The matter has been posted for hearing on 20.1.2010 and the notice was intended to be issued to the petitioner Major Shiv Dayal Singh Mahavidyalaya, Mohammadabad, Farrukhabad.;