AMRESHWAR PRATAP SAHI, J. - (1.) HEARD learned counsel for the petitioner and Sri Tripathi B.G.Bhai for the respondent no.2.
(2.) THIS is a dispute arising out of allotment proceedings. A decision on merits was taken by the Deputy Director of Consolidation after the decision of the Settlement Officer Consolidation. Learned counsel places on record a certified copy of the order sheet dated 20.1.2006 and 6.2.2006 which indicates that the order dated 6.2.2006 had been passed after hearing the counsel for both the parties on 20.1.2006. It appears that a restoration application was filed by the respondent no.2 on 6.3.2006 contending that the order was ex-parte and even otherwise the order dated 6.2.2006 works injustice against him. Accordingly a fresh order was passed on 19.12.2006 impugned herein.
(3.) I have perused the records.;