Ashok Bhushan, J. - (1.) Heard Sri Shall id Masud and Sri B.N. Mishra appearing for the applicant and Ch. N.A. Khan appearing for the respondents.
(2.) This is a review application praying for review of the judgment dated 6-10-1999 passed by this Court.
(3.) The Counsel for the applicant has submitted that apparent error has been committed by this court in dismissing the writ petition by judgment dated 6-10-1999. He has submitted that after de-notification of the village, there was no jurisdiction for passing any order under Section 42-A of the U.P. Consolidation of Holdings Act. He has further submitted that during consolidation proceedings, applicant was allotted 16 biswa area in Plot No. 408/1 of which the respondents was original tenure holder out of which New No. 495 has been carved out. The Counsel for the applicant submitted that due to correction order passed by Consolidation Officer, petitioner's right was going to be effected, hence he filed a revision, which has been rejected by the Deputy Director of Consolidation. He has further submitted that the petitioner has challenged the order 3-5-1982 in the writ petition. This Court while dismissing the writ petition did not consider the aforesaid challenge.;