VIVEK CHAUDHARY,J. - (1.) Sri Ajeet Kumar Singh, Advocate has filed power on behalf of respondent no.3 today and the same is taken on record.
(2.) Heard learned counsel for petitioner and Sri Ajeet Kumar Singh, learned counsel for respondent no.3.
(3.) Petitioner has approached this Court challenging the order dated 30.12.2019 whereby respondent no.1 Additional Commissioner (Administration), Lucknow Division Lucknow has rejected the revision of the petitioner. 3. Facts of the case are that, mutation proceedings were initiated by respondent no.3 and her name was mutated. Thereafter, late Sri Qazi Abdul Sattar filed a recall application in the same. It appears, initially an interim order was granted but the same was vacated later. Against the order vacating the stay order, a revision was filed. During pendency of the revision, late Sri Qazi Abdul Sattar expired and one of his son petitioner filed a substitution application. The revision is rejected by respondent no.1 on the ground that the same being against an interim order and, therefore, is not maintainable. Now petitioner has approached this Court.;