S.N.Srivastava, J. - (1.) Heard learned Counsel for the parties.
(2.) Both the learned counsels urged that the case be heard and decided finally at this stage.
(3.) From the perusal of the order dated 10th July, 2003, it transpires that restoration application filed by petitioner against judgment dated 27.12.2002, on the ground that it was ex parte and without serving any notice on him and sufficient cause.was shown was allowed, Deputy Director of Consolidation also gave benefit of section-5 of the Indian Limitation Act by condoning delay in filing restoration application and set aside judgment dated 27.12.2002 but by the same order he also allowed revision filed by Sudarshan-Opposite Party No. 2.;