- (1.) Heard Shri Shivaji Singh Sisodiya, learned counsel for the petitioner, learned Standing Counsel, appearing for State respondent and Shri R.K. Pandey, learned counsel appearing for contesting respondent Nos. 2 and 3. With the consent of the learned counsel for the "parties, the writ petition is taken up for final disposal with liberty to the remaining respondent No. 4 to file a recall application, if he feels aggrieved by the order.
(2.) Through this writ petition, the petitioner has prayed for issuing writ of certiorari quashing the orders dated 1.10.2012 and 6.1.2012, passed by Deputy Director of Consolidation, Bareilly in Revision No. 233 (Hasan Khan and others v. Nusrat Alt Khan), vide order dated 6.1.2012, the revision filed by respondent Nos. 2 and 3 was allowed, whereas by the subsequent order dated 1.10.2012, the petitioner's recall application was rejected.
(3.) The facts giving rise to this case are that, it appears against the order dated 20.10.2011, passed by the Settlement Officer, Consolidation in Appeal No. 542/196 of 2010-2011 (Nusrat Ali Khan and others v. Hasan Khan and others) a revision was filed on 19.12.2011. The said revision was barred by time. However, the Deputy Director of Consolidation has allowed the revision on 6.1.2012 holding the appellate order without jurisdiction.;