Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the parties and learned Standing Counsel.
(2.) The instant writ petition has been filed by the petitioner arises out of the proceedings for allotment of chaks and seeks a writ of certiorari for quashing the order dated 27.12.2005 passed by the Deputy Director of Consolidation on a revision filed by the respondents.
(3.) The contention of learned counsel for the petitioner is that the revision filed by the contesting respondents was not maintainable. It has been submitted that the order of the Settlement Consolidation Officer challenged before the revisional court was dated 05.09.2004. The revision itself has been filed after the contesting respondents obtained a sale deed of the entire chak of Shri Suresh Chandra on 08.11.2005. It is also contended that the order dated 05.09.2004 had attained finality against Suresh Chandra and, therefore, the contesting respondents, who was a transferee from Suresh Chandra, after the chak allotment in favour of Suresh Chand attained finality, was clearly not maintainable.;