B.L. Yadav, J. - (1.) By the order dated 15-12-89 it was directed by the Deputy Director of Consolidation to the restoration application must be argued first and thereafter order may be passed on the application to vacate interim stay.
(2.) Learned counsel for the petitioner urged that the opposite parties are adopting delaying tactics and they are not arguing the case on merits.
(3.) Having heard learned counsel for the petitioner, I am of the view that under the circumstances of the case, matter may be decided as expeditiously as possible. Accordingly Additional Deputy Director Consolidation Ballia (A.D.D.C.) is directed by a writ of Mandamus to dispose of restoration application positively by 30-3-1990. With these directions petition is disposed of.;