R.P. Misra, J. - (1.) Heard Sri A.N. Bhargava, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) It has been submitted by the learned Counsel for the petitioner that during the Consolidation Operation, the claim of the petitioner with regard to the land in dispute has been accepted by the Consolidation Authorities. He has annexed the copy of the order of Deputy Director of Consolidation dated 26.4.2003.
(3.) In view of the aforesaid facts and circumstances, the order dated 27.7.1972, passed by the Board of Revenue is set aside and the matter is remanded to Board of Revenue to take into consideration the order passed by the Deputy Director of Consolidation dated 26.4.2003.;