R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution, petitioner challenges the validity of the order dated 18.1.2000 whereby the recall application filed by the contesting respondent No. 3 was allowed by the-Deputy Director of Consolidation and the case was restored to its original number.
(3.) It appears that the matter was decided by the Deputy Director of Consolidation in the absence of contesting respondent. The contesting respondent as soon as came to know about the said order; filed an application for recalling the order. On the said application, notices were issued to the parties and after hearing the parties concerned, the impugned order has been passed whereby the order dated 30.1.1999 has been recalled and 17.2.2000 was fixed for hearing. Hence, the present petition.;