Yatindra Singh, J. - (1.) This writ petition arises out of an order passed by Consolidation authorities in proceedings for allotment of Chak. The consolidation Officer passed an order on 21.3.1980. Many appeals were filed and these appeals were consolidated and decided together on 21.6.1.980. The petitioner filed a revision. This revision was decided on 27.3.1981. Petitioner filed a review application which was also dismissed on 21.1.1988, hence the present writ petition.
(2.) I have heard Sri R.N. Sharma, Counsel for petitioner and Sri Kripa Shanker Counsel for respondent No. 3. The petitioner in paragraph 7 of the writ petition has stated that the contesting respondent had not tiled any revision against the order of SOC and on his revision the order of his detriment can not be passed. This paragraph is not specifically denied in the counter affidavit. In view of this no adverse order could be passed against the petitioner is his own revision. At the most the DDC would have dismissed the revision of the petitioner. In view of this order dated 21.1.1988 and order dated 27.3.1981 are quashed and the order of SOC dated 21.6.1980 is upheld. With these observations the writ petition is allowed. Petition Allowed.;